(5)"country to which the Load Line Convention applies" means,-(a)a country the Government of which has been declared [* * *] [ The words " or is deemed to have been declared" omitted by Act 25 of 1970, Section 2 (w.r.e.f. 21.7.1968).] under section 283 to have accepted the Load Line Convention and has not been so declared to have denounced that Convention;(b)a country to which it has been so declared that the Load Line Convention has been applied under the provisions of [article thirty-two] [ Substituted by Act 25 of 1970, Section 2, for " article twenty-one" (w.r.e.f. 21.7.1968).] thereof, not being a country to which it has been so declared that that Convention has ceased to apply under the provisions of that article;
