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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)Where the alterations are not substantial, that is to say, do not materially affect the dimensions or the tonnage of the vessel or its carrying capacity, the registrar shall enter the alterations in the register and also in the certificate of registry of the vessel.