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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(1)Every application for the grant of a certificate of registry of an Indian fishing boat under section 435G of the Act, shall be made in Form 1, to the registrar of the port of registry nearest to the place where the owner resides or where the fishing boat is built or is based.