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413. Power of Director-General to call for information.- The Director-General may, by notice, require- (a) the owner, master or agent of any ship in respect of which a licence granted by the Director-General under this Act is in force; or (b) the owner, master or agent of any ship in respect of which any directions have been or may be given under clause (b) of section 411; to furnish within the period specified in the notice information as to- (i) the classes of passengers and cargo which the ship is about to carry or is capable of carrying or has carried during any specified period; (ii) the rates of passenger fares and freight charges applicable to the ship; (iii) any other matter which may be prescribed.    |
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