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

Union of India - Subsection

Section 17(3) in The Inland Vessels Act, 2021

(3)The inland vessels registered under this Act may also be registered under the Merchant Shipping Act, 1958 (44 of 1958).Explanation.-For the purposes of sub-section (2), "Indian charterer" shall mean a person referred to in clauses (a) to (g) of sub-section (1), who has chartered a vessel on bareboat charter-cum-demise contract.