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Union of India - Section

Section 1 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

1. Short title, commencement and Application.

(1)These rules may be called the Merchant Shipping (Registration of Sailing Vessels) Rules, 1960.
(2)They shall come into force on the 1st January, 1961.
(3)They shall apply to every sea-going sailing vessel owned by a citizen of India or a Company which satisfies the requirements specified in Cl. (b) of Section 21 of the Act.