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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Inland Steam Vessels Rules, 1935

(2)Before granting his declaration, the Surveyor shall take possession of the current or last expired certificate of survey of the vessel for transmission to the officer appointed under Sub-section (1) of Section 8 of the Act to receive declaration of survey. All copies marked "Duplicate", may be retained by the owner or master.