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Union of India - Section

Section 1898 in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

1898.

G.S.R. 295, dated 6th March, 1974. - Whereas a draft of the Merchant Shipping (Cargo Ship Construction and Survey) Rules, 1972, was published as required by sub-section (1) of Section 299-B of the Merchant Shipping Act, 1958 (44 of 1958), at pages 3693 to 3701 of the Gazette of India, Part II-Sec. 3, sub-section (i), dated the 23rd December, 1972 under the notification of the Government of India in the Ministry of Shipping and Transport, No. G.S.R. 1606, dated the 19th December, 1972, inviting objections and suggestions till the 5th February, 1973, from all persons likely to be affected thereby;And whereas the said Gazette was made available to the public on the 23rd December, 1972;And whereas no objections or suggestions have been received;Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 284 and Section 299-B of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby makes the following rules, namely :-