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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Regulation of Boating Act, 1956

(1)Within thirty days of the transfer of ownership of a boat in respect of which a certificate of fitness has been granted under section 3. the transferee shall report the transfer to the officer or authority granting the certificate and submit the certificate to such officer or authority together with such fees, if any. as may be prescribed.