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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Sailing Vessels (Inspection) Rules, 1962

(1)If a surveyor finds that any defect exists in the hull, rigging, equipment or machinery of a vessel, he shall address a letter to the owner or tindal of the vessel in Form SVIC II pointing out the defects and the repairs necessary to make them good.