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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Kandla Harbour Craft Rules, 1955

(2)No person shall paint or cause to be painted or counterfeited upon any harbour craft not duly licensed under rule 5, any such number as aforesaid or any other mark likely to induce the belief that such harbour craft has been so licensed.