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37. Endorsement on certificate of change of master.- Where the master of an Indian ship is changed, each of the following persons, that is to say,- (a) if the change is made in consequence of the removal of the master by a Marine Board or by a court under this Act, the presiding officer of the Marine Board or of the court, as the case may be; (b) if the change occurs from any other cause,- (i) In India, the registrar or any other officer authorised by the Central Government in this behalf at the port where the change occurs; and (ii) outside India, the Indian consular officer at the port where the change occurs; shall endorse and sign on the certificate of registry a memorandum of the change, and any customs collector at any port in India may refused to permit any person to do any act there as master of an Indian ship unless his name is inserted in or endorsed on her certificate of registry as her last appointed master.    |
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