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[Cites 0, Cited by 0] [Section 303(5)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(5)(a) in The Merchant Shipping Act, 1958

(a)where the ship is not in a port in which it is to be surveyed, on the date when the certificate would, but for the extension, have expired, for such period not exceeding three months from the said date as may be sufficient to enable the ship to complete its voyage to the port in which it is to be surveyed;