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[Cites 0, Cited by 0] [Section 310(3)] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(3)(a) in The Merchant Shipping Act, 1958

(a)any ship plying between the near neighbouring ports of two or more countries, if the Central Government and the Governments of those countries are satisfied that the sheltered nature and conditions of the voyages between those ports make it unreasonable or impracticable to apply to ships so plying the provisions of this Part relating to load lines;