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[Cites 0, Cited by 0] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(b) in The Merchant Shipping (Amendment) Act, 2002

(b)in the case of a ship of three hundred tons gross or more but less than three thousand tons gross performing voyages only between ports or places in India, a certificate in the prescribed form to be called a qualified cargo ship safety radio certific te; and