(3)Notwithstanding anything contained in the foregoing provisions of this section, any certificate issued in respect of a ship under sub-section (1) of section 316 [shall cease to be valid when-(a)the ship ceases to be an Indian ship;(b)material alterations such as would necessitate the assignment of an increased free board have taken place in the hull or superstructure of the ship;(c)the fittings and appliances for the protection of openings, the guard rails, freeing ports, or the means of access to the crew's quarters are not maintained in an effective condition;(d)the structural strength of the ship is lowered to such an extent as to render the ship unsafe;(e)the certificate is not endorsed to prove that the ship has been surveyed as required under sub-section (5); or(f)the marking of the deck line and load lines on the ship have not been properly maintained;][* * *] [ Sub-Section (4) omitted by Act 63 of 2002, Section 14 (w.e.f. 1.2.2003).]
