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435F. Application for registry.- An application for the registry of an Indian fishing boat shall be made- (a) in the case of an individual, by the person requiring to be registered as owner or by his agent; (b) in the case of more than one individual requiring to be so registered, by one or more of the persons so requiring or by his or their agent or agents, as the case may be; and (c) in the case of a company or a co-operative society requiring to be so registered, by its agents; and the authority of the agent shall be testified in writing, if appointed by an individual under the hand of the person appointing him and, if appointed by a company or a co-operative society under its common seal.    |
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