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Union of India - Section

Section 6 in The Indian Naval Armament Act, 1923

6. Liability of ships to for-feiture.

- Any ship which has been, either wholly or partly, built, altered armed, or equipped as a vessel of war in the States in contravention of section 3, or in any [*] [The word "other" omitted by the A.O. 1950.] part of His Majesty's Dominions or [of India] [Substituted by the A.O. 1950, for "any State in India".] in contravention of any like provision of law in force in that part [*] [The words "or State" omitted, by the A.O. 1950.] shall, if found in the States, be liable to forfeiture under this Act.