Section 6(1)(g) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(g) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(g)if the wreck consists of any cargo cast overboard from an Indian ship engaged in the coasting trade of India, send a written intimation giving full particulars of such cargo to the owner of the vessel, under intimation to the principal officer; and

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Union of India - Subsection

Section 6(1)(g) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974