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[Cites 0, Cited by 2] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(1) in The Merchant Shipping Act, 1958

(1)A customs collector shall not grant a clearance for any ship until the master of such ship has declared to that officer the name of the country to which he claims that she belongs, and that officer shall thereupon inscribe that name on the clearance.