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

Union of India - Subsection

Section 10(3) in The Kandla Harbour Craft Rules, 1955

(3)In case of any alteration in the harbour craft affecting its carrying capacity the original licence held by the owner shall be cancelled and a fresh licence issued by the licensing officer after the craft has been re-measured, and the harbour craft shall not ply until such fresh licence has been issued.