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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(6)On completion of the survey in accordance with the requirements of sub-rule (5), the surveyor shall forward a report of survey of the ship in Schedule III to these rules to the principal officer.