(2)The Customs Collector whose duty it is to grant a port clearance for the ship shall not grant it [unless the master holds the appropriate certificate for the voyage specified in sub-section (1), or as the case may be, in sub-section (1-A).] [ Substituted by Act 69 of 1976, Section 4, for " unless the master holds the aforesaid certificates" (w.e.f. 1.12.1976).]
