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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3) in The Inland Vessels Act, 2021

(3)Upon compliance with the provisions of this Act and the rules made thereunder, and after rectifying the mistakes that lead to detention, the State Government shall, without any unreasonable delay, release the vessel and her custody to the owner, operator or any such person recognised as responsible for the vessel under this Act.