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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(3)Where the alterations are material, that it to say, alterations in the hull affecting the principal dimensions of a ship or alterations in the means of propulsion, the registrar shall proceed to register the ship anew and thereupon the rules applicable for the first registry shall apply.