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6. Liability of ships to forfeiture. Any ship which has been, either wholly or partly, built, altered, armed or equipped as a vessel of war in the States in contravention of section 3, or in any4*** part of His Majesty's Dominions or 5[of India] in contravention of any like provision of law in force in that part 6*** , shall, if found in the States, be liable to forfeiture under this Act.    |
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