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[Cites 0, Cited by 0] [Section 283(2)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(2)(ii) in The Merchant Shipping Act, 1958

(ii)in relation to a foreign ship belonging to a country to which the Load Line Convention applies, means the date as from which it is declared under section 283 that the Government of such country has accepted the Load Line Convention or, as the case may be, that the said Convention has been applied to such country.]