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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(3) in The Merchant Shipping Act, 1958

(3)No customs collector shall clear any such ship outwards without the production of such certificate, and, if any such ship attempts to go to sea without a clearance, the customs collector may detain her until such certificate as aforesaid is produced.