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[Cites 0, Cited by 0] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(3) in The Merchant Shipping Act, 1958

(3)Where a notice under sub-section (2) is received from any person or there are grounds to believe that a notice is likely to be received; the Central Government may, by an order in writing, give to such person directions prohibiting compliance with any such requirement or prohibition as it considers proper for maintaining the jurisdiction of India.