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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(3)A provisional certificate shall be valid for such period not exceeding three months as may be specified therein :Provided that the registrar may, if he is satisfied that in the circumstances of the case it is necessary to do so, extend the period of validity of a provisional certificate by a further period not exceeding two months.