Section 37(b) in The Merchant Shipping Act, 1958

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Union of India - Subsection

Section 37(b) in The Merchant Shipping Act, 1958

(b)if the change occurs from any other cause,-

(i)In India, the registrar or any other officer authorised by the Central Government in this behalf at the port where the change occurs, and

(ii)outside India, the Indian consular officer at the port where the change occurs;