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[Cites 0, Cited by 0] [Section 330] [Entire Act]

Union of India - Subsection

Section 330(1) in The Merchant Shipping Act, 1958

(1)The Central Government shall, subject to the condition of previous publication, make rules (hereafter in this section referred to as the timber cargo rules) as to the conditions on which timber may be carried as cargo in any uncovered space on the deck of any Indian ship.