Section 24 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
24. [ Appeals. [Added by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994.]
- Any person aggrieved by the decision of the Registrar in respect of transfer of ownership of fishing boat or any interest therein, mortgaging of Indian fishing boat or grant of certificate of registration, may appeal in writing to the Principal Officer, Mercantile Marine Department of the respective districts within ninety days from the date of receipt of the decision of the Registrar] [Substituted by Amendment in 2009 vide G.S.R. No. 448(E), dated 24th June, 2009]
