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3[Chapter IIA Registration of Inland 4[Mechanically Propelled Vessels] 19A. Inland mechanically propelled vessels not to proceed on voyage or be used for service without certificate of registration.- (1) An inland 1[mechanically propelled vessel] shall not proceed on any voyage or be used for any service, unless it has a certificate of registration in force in respect thereof and granted under this Act. (2) Nothing in this section shall- (a) apply to any 1[mechanically propelled vessel] built at any place other than a place of registry and making her first voyage to any such place for the purpose of registration; or (b) be in derogation of the provisions contained in section 3.    |
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