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[Cites 0, Cited by 0] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(3) in The Merchant Shipping Act, 1958

(3)Every notice so given shall be communicated in the prescribed manner to the customs collector of any port at which the ship may seek to obtain a clearance and the ship shall be detained until a certificate signed by such surveyor is produced to the effect that the ship is properly provided with life saving and fire appliances in conformity with the said rules.Installation of radio telegraphy, radio telephony and direction finders