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 any 1 *** part of His Majesty's Dominions or 2 [of India] in contravention of any like provision of law in force in that part 3 *** , shall, if found in the States, be liable to forfeiture under this Act.Open in Lexace · Ask the AI about this section
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