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[Cites 0, Cited by 0] [Section 332(3)] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(3)(a) in The Merchant Shipping Act, 1958

(a)the draught of water and free board of the said ship after the loading of the cargo was completed at the final port of loading; [*] [ The word " and" omitted by Act 21 of 1966, Section 28 (w.e.f. 28.5.1966).]