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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)Where the registry of a vessel at any port is closed under section 425 of the Act, or under sub-rule (1), the registrar of the port shall forthwith submit to the Director-General a statement of the particulars of the vessel whose registry is closed and the circumstances in which the registry is closed.