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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Sailing Vessels (Inspection) Rules, 1962

(h)"surveyor" means a Registrar holding a certificate of competency issued under the Act or recognised as equivalent thereto or a surveyor appointed under Section 9(1) of the Act or a Naval Architect appointed by the Central Government or any other person appointed in this behalf by the Central Government.