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[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(1)(b) in The Merchant Shipping Act, 1958

(b)after the expiration of the period, if less than one year, for which the hull, boilers, engines or any of the equipment have been stated in the certificate to be sufficient; or