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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(1)The registrar may, on application made by the owner in this behalf, issue a duplicate copy of a certificate of registry clearly marked "Duplicate" in red ink if he is satisfied that the original certificate has been destroyed, lost, mislaid, mutilated or defaced.