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

Union of India - Subsection

Section 11(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(3)The registrar at the intended port of registry, after he is satisfied that the new official number with the distinguishing letters of the port are duly marked on the fishing boat in accordance with the provisions of rule 8, shall issue a fresh certificate of registry and communicate to the registrar of the original port of registry the official number assigned to the Indian fishing boat and the date of its registry.