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[Cites 0, Cited by 0] [Section 303(11)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(11)(a) in The Merchant Shipping Act, 1958

(a)if the relevant surveys specified in the Safety Convention or in cases where such specified manner is not applicable, in such manner as the rules made in this behalf prescribe, as the case may be, are not completed within the stipulated period;