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[Cites 0, Cited by 0] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(3) in The Merchant Shipping Act, 1958

(3)The provisions of sub-section (1) shall be applicable in the case of ships furnished with valid certificates of partial survey including docking certificates, as if they were ships furnished with like certificates granted at ports in countries outside India subject to the modification that the powers of the Central Government under the said sub-section may be exercised by any person authorised by the Central Government in this behalf.