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[Cites 0, Cited by 0] [Section 19J] [Entire Act]

Union of India - Subsection

Section 19J(3) in Inland Vessels Act, 1917

(3)The registering authority, on receipt of the report under sub-section (1) and on payment of the prescribed fee, shall either cause the alteration to be registered or direct that the vessel be registered anew: Provided that where the registering authority directs that the vessel be registered anew, it shall either grant a provisional certificate describing the vessel as altered or provisionally endorse the particulars of the alteration on the existing certificate.