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72. Certificated masters of inland mechanically propelled vessels to be deemed pilots under section 31 of Act 15 of 1908.- (1) Subject to the provisions of section 31, every master of an inland 5[mechanically propelled vessel] who possesses a master's certificate granted under this Act and in force shall, in ports to which section 31 of the Indian Ports Act, 1908, has been extended, be deemed, for the purposes of that section, to be the pilot of the 5[mechanically propelled vessel] of which he is in charge. 6* * * * * *    |
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