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[Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act]

Union of India - Subsection

Section 344(2)(d) in The Merchant Shipping Act, 1958

(d)[ the fees to be charged for the survey or inspection of hull, machinery boilers, electrical appliances and other fittings and the materials, used for their construction, fire appliances, life saving appliances, radio communications equipment, radar, echo sounding device and gyro compass, or testing or approval of any of the foregoing equipments or materials used for their manufacture, or examination of plans of construction of any part of ships' hull, machinery, electrical appliances and other equipment aforesaid and the manner in which such fees may be recovered.] [ Inserted by Act 12 of 1983, Section 9 (w.e.f. 18.5.1983).]