(c)after notice has been given [by the State Government of the State in which it was granted] [Substituted by " by any L.G."], to the owner or master of such [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).] that such State Government has cancelled or suspended it. [A certificate of survey shall not be in force in any State by virtue of any endorsement in respect of that State, after notice has been given by the State Government of that State, to the owner or master of a [mechanically propelled vessel] [Inserted by the A.O. 1937.] that that Government has cancelled or suspended the endorsement.]
