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[Cites 0, Cited by 0] [Section 103(3)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(3)(a) in The Merchant Shipping Act, 1958

(a)the agreement shall not be for a period longer than six months, but if the period for which the agreement was entered into expires while the ship is not in an Indian port, the agreement shall continue in force until the ship is again in an Indian port: