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Union of India - Section

Section 15 in Inland Vessels Act, 1917

15. Report of suspension or cancellation of certain certificates.

[If a State Government suspends or cancels an endorsement made under section 10A on a certificate of survey, it] [Substituted by the A. O. 1937, for certain words.] shall report the fact of suspension or cancellation, together with the reasons therefor, to the State Government which (or whose delegate) granted the certificate.