Section 12(2)(a) in The Indian Lighthouse Act, 1927

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Union of India - Subsection

Section 12(2)(a) in The Indian Lighthouse Act, 1927

(a)If the ship is registered under any law for the time being in force in [India] [Substituted by the A.O. 1950 for "the Provinces".] or under the law of any foreign country in respect of which an Order in Council has been made under section 84 of the Merchant Shipping Act, 1894, that ships of that country shall be deemed to be of the tonnage denoted in their certificates of registry or other national papers (any such ship being hereafter in this section referred to as a registered ship), require the owner or master or other papers denoting her tonnage to produce the same for inspection and if such owner master or other person refuses or neglects to produce the register or paper, as the case may be or otherwise to satisfy the Customs-collector as to the tonnage of the ship, cause the ship to be measured and the tonnage to be ascertained; or

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Union of India - Subsection

Section 12(2)(a) in The Indian Lighthouse Act, 1927