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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)Every provisional certificate issued under sub-rule (1) shall specify the particulars of the vessel and of the owner and tindal thereof, or in the case of registry anew, the particulars as entered in the original certificate of registry.