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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)The official number one assigned to a vessel shall not be changed except when the vessel is registered again at another port of registry nor shall the official number, on cancellation of the registry of the vessel or otherwise, be reassigned to another vessel.