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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(a) in The Merchant Shipping Act, 1958

(a)[ no ship belonging to a country to which the Load Line Convention applies being an existing ship of one hundred and fifty tons gross or more or being a new ship of twenty-four metres or more in length shall be detained and no proceedings shall be taken against the owner or master thereof by virtue of the said section except after an inspection by a surveyor as provided by section 323; and]