Section 1791 in The Merchant Shipping (Safety Convention Certificates) Rules, 1968
1791.
G.S.R. 814, dated 11th April, 1968.[***] [Substituted by G.S.R. 382, dated 1st March, 1978] - In exercise of the powers conferred by sub-section (2) of section 7, clause (d) of sub-section (2) of section 299B., section 344 and clause (d) and (o) of sub-section (2) of section 344 I of the Merchant Shipping Act. 1958 (44 of 1958), and in supersession of the Merchant Shipping (Safety Convention Certificates) Rules, 1954, the Central Government hereby makes the following rules, the same having been previously published as required by the said sections 299B and 344, namely :-
