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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2)(l) in The Inland Vessels Act, 2021

(l)the form, manner and period within which the owner, operator or master of the mechanically propelled inland vessel shall make an application, for entry of alterations or modifications made, in the certificate of registration, under sub-section (1) of section 28;