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[Cites 0, Cited by 0] [Section 422] [Entire Act]

Union of India - Subsection

Section 422(1) in The Merchant Shipping Act, 1958

(1)Where at any time subsequent to the issue of a certificate of inspection in respect of a sailing vessel, the Director General has reason to believe that the vessel is not fit to ply or proceed to sea, he may, after giving the owner an opportunity of making a representation, cancel such certificate.