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Union of India - Section

Section 302 in The Merchant Shipping Act, 1958

302. Exemption certificates. -

The owner or master of an Indian ship which is exempt from any of the provisions of the construction rules or of this Act and the rules made thereunder relating to life saving and fire appliances and radio telegraphy or radio telephony installation shall, on application to the officer appointed in this behalf by the Central Government receive from such officer a certificate in the prescribed form to be called an exemption certificate.