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

Union of India - Subsection

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

(a)a country the Government of which has been declared [* * *] [ The words " or is deemed to have been declared" omitted by Act 25 of 1970, Section 2 (w.r.e.f. 21.7.1968).] under section 283 to have accepted the Load Line Convention and has not been so declared to have denounced that Convention;