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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(b) in The Merchant Shipping Act, 1958

(b)a country to which it has been so declared that the Load Line Convention has been applied under the provisions of [article thirty-two] [ Substituted by Act 25 of 1970, Section 2, for " article twenty-one" (w.r.e.f. 21.7.1968).] thereof, not being a country to which it has been so declared that that Convention has ceased to apply under the provisions of that article;