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[Cites 0, Cited by 0] [Section 461(3)] [Section 461] [Entire Act]

Union of India - Subsection

Section 461(3)(h) in The Merchant Shipping Act, 1958

(h)any licence, certificate of competency or service, certificate of survey, A or B certificate, safety certificate, qualified safety certificate, radio telegraphy certificate, radio telephony certificate, safety equipment certificate, exemption certificate, international or Indian load line certificate or any other certificate or document issued, made or granted under any enactment hereby repealed and in force at the commencement of this Act shall be deemed to have been issued, made or granted under this Act and shall, unless cancelled under this Act, continue in force until the date shown in the certificate or document, as the case may be.