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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(47) in The Merchant Shipping Act, 1958

(47)"shipping office" means the shipping office referred in section 11;[(47-A) "special trade" means the conveyance of large number of passengers by sea within prescribed sea areas;(47-B) "special trade passenger" means a passenger carried in special trade passenger ship in spaces on the weather deck or upper deck or between decks which accommodate more than eight passengers and includes a pilgrim or a person accompanying a pilgrim;(47-C) "special trade passenger ship" means a mechanically propelled ship carrying more than thirty special trade passengers;] [ Inserted by Act 69 of 1976, Section 3 (w.e.f. 1.12.1976).]