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[Cites 0, Cited by 0] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(8) in The Merchant Shipping Act, 1958

(8)Where any certificate has ceased to be valid or been cancelled under this section, the Central Government may require the owner or master of the ship to which the certificate relates to deliver up the certificate as it directs and the ship may be detained until such requirement has been complied with.