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[Cites 0, Cited by 0] [Section 411(1)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(1)(a) in The Merchant Shipping Act, 1958

(a)that measures have been taken by or under the law of any foreign country for regulating or controlling the terms or conditions upon which goods or passengers may be carried by sea, or the terms or conditions of contracts or arrangements relating to such carriage; and