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[Cites 0, Cited by 0] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(7) in The Merchant Shipping Act, 1958

(7)Save as otherwise provided in the award, an award shall remain in operation for a period of one year from the date on which it becomes enforceable and shall thereafter continue to remain in operation until a period of two months has elapsed from the date on which notice is given by any party bound by the award to the other party or parties intimating its intention to terminate the award.