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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(ii) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(ii)all sea-going cargo ships of 500 tons gross or more, other than pleasure yachts and fishing vessels, not registered in India when they are at a port or place in India or within the territorial waters of India :