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The Marine Aids to Navigation Act, 2021 11. Powers of Central Government relating to vessel traffic services.- The Central Government, shall have the following powers relating to the development, maintenance and management of vessel traffic services, namely:- (a) declare and authorise vessel traffic service provider to operate a vessel traffic service within an authorised area; (b) accredit and approve vessel traffic service training and certification; (c) establish and operate vessel traffic services, where it deems necessary; (d) add to or alter or require any person to add to or alter any aspect of a vessel traffic service.    |
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