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[Cites 0, Cited by 0] [Section 428] [Entire Act]

Union of India - Subsection

Section 428(3) in The Merchant Shipping Act, 1958

(3)No person who has in his possession or under his control the certificate of registry or the certificate of inspection of a sailing vessel shall refuse or omit without reasonable cause to deliver such certificate on demand to the owner of the vessel.