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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(2)If the alterations consist of a change in the dimensions of the engine room or other closed-in spaces, 01 an addition to or removal of a poop or deck house, an increase or decrease in the crew space or an alteration from motor screw to steam screw or vice-versa, the registrar shall record the alterations in the register book and also in the certificate of registry of the ship.