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[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

Union of India - Subsection

Section 323(2)(c) in The Merchant Shipping Act, 1958

(c)[ that no material alterations as would necessitate the assignment of an increased free board have taken place in the hull or superstructures of the ship;] [ Substituted by Act 25 of 1970, Section 12, for Clause (c) (w.r.e.f. 21.7.1968).]