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[Cites 0, Cited by 1] [Section 421] [Entire Act]

Union of India - Subsection

Section 421(3) in The Merchant Shipping Act, 1958

(3)Every certificate of inspection shall be in force from the date of issue for a period of one year or for such shorter period as may be specified therein:Provided that where a sailing vessel is on a voyage outside India at the time of expiry of the certificate, the certificate shall continue to be valid until her first arrival at a port in India after the expiry of such period.