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[Cites 0, Cited by 0] [Section 285] [Entire Act]

Union of India - Subsection

Section 285(1) in The Merchant Shipping Act, 1958

(1)The Central Government may make [regulations] for the prevention of collisions at sea and may thereby regulate the lights and shapes to be carried and exhibited, the fog and distress signals to be carried and used, and the steering and sailing rules to be observed by Indian ships and sailing vessels registered in India.