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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2)(a) in The Merchant Shipping Act, 1958

(a)the agreement may be made for a voyage of the ship or, if the voyages of the ship average less than six months in duration, may be made to extend over two or more voyages, and agreements so made are in this Act referred to as running agreements;