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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(1)The owner of every fishing boat which was registered before the commencement of these rules shall within a period of three months of such commencement produce before the registrar the relevant certificate of registry.Provided that the Director General of Shipping may, for sufficient reasons, extend the said period up to six months.