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[Cites 0, Cited by 0] [Section 435(2)] [Section 435] [Entire Act]

Union of India - Subsection

Section 435(2)(f) in The Merchant Shipping Act, 1958

(f)the manner in which, and the time within which, applications for the registry of alterations in the certificates of registry of sailing vessels shall be reported, the endorsement of the particulars of alteration on the certificates of registry, the grant of provisional certificates in cases where sailing vessels are directed to be registered anew, the period for which provisional certificates shall be valid and all other matters ancillary to the registry of alterations;