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[Cites 0, Cited by 0] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2) in The Merchant Shipping Act, 1958

(2)In particular and without prejudice to the generality of the foregoing power, certificate A shall contain the following statements and particulars, namely:-
(i)that the ship is seaworthy;
(ii)that the ship is properly equipped, fitted and ventilated;
(iii)the number of special trade passengers the ship is certified to carry; and
(iv)such other particulars as may be prescribed.