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

Union of India - Subsection

Section 17(2) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(2)The registrar at the ship's port of registry shall be advised of the action taken in accordance with sub-rule (1) and the certificate of survey, the carving and marking note, duly certified, and, if the ship has been granted a provisional certificate of registry, the certificate of a registry, shall be forwarded to him.