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[Cites 0, Cited by 0] [Section 310(3)] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(3)(f) in The Merchant Shipping Act, 1958

(f)any ship which is not normally engaged on voyages to ports outside India but which in exceptional circumstances is required to undertake such voyage if the Central Government is satisfied that the ship complies with safety requirements which are adequate for such voyage.]