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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(3)The certificate of registry shall, on demand by a registrar, any officer of the Customs or of the Mercantile Marine Department or a Regional Officer (Sails), be produced by the owner or the tindal.