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State of Madhya Pradesh - Section

Section 15 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

15.

Every certificate of survey shall be granted for a period not exceeding one year, unless it appears to the inspecting officer that the boiler, engine or other appurtenances attached to a vessel will not remain in good condition for so long, in which case the certificate shall be granted for a shorter period as may be deemed proper.