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19Q. Reciprocity.- Where the Central Government is satisfied that by the law or practice of any country outside India, inland 1[mechanically propelled vessels] having a certificate of registration in force under this Act- (a) obtain by reason of such registration any special exemption in that country while plying in the inland waters thereof, or (b) arc required as a condition of plying in the inland waters of that country to comply with any special requirement, whether by way of registration anew or payment of a f ee or otherwise, the Central Government may, by notification in the Official Gazette, for the purpose of reciprocity, direct that the same exemption or requirement, or an exemption or a requirement as similar thereto as may be, be granted to, or imposed upon, inland 1[mechanically propelled vessels] registered in that country while plying in the inland waters of the territories to which this Act extends.    |
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