Section 15 in The Merchant Shipping (Amendment) Act, 2002
15. Amendment of section 344.- In section 344 of the principal Act, in sub- section (2), for clause (a), the following clauses shall be substituted, namely:-" (a) the form of any certificate and record of equipment issued under this Part;(aa) the manner of surveys required to be made in respect of ships to which the manner of surveys specified in the Safety Convention is not applicable;".
