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[Cites 0, Cited by 0] [Section 310(2)] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(2)(a) in The Merchant Shipping Act, 1958

(a)[ any sailing vessel, being an existing vessel of less than one hundred and fifty tons gross, or a new vessel of less than twenty-four metres in length, and in either case employed in plying coastwise between ports situated within India, Pakistan, Burma and Ceylon;]