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[Cites 0, Cited by 0] [Section 331] [Entire Act]

Union of India - Subsection

Section 331(3) in The Merchant Shipping Act, 1958

(3)The owner, master or agent of a ship carrying or intending to carry any dangerous goods as cargo and about to make a voyage from a port in India shall furnish in advance the prescribed particulars of the ship and the cargo to such authority as may be prescribed for the purpose.