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[Cites 0, Cited by 0] [Section 432] [Entire Act]

Union of India - Subsection

Section 432(2) in The Merchant Shipping Act, 1958

(2)A sailing vessel shall be deemed to be in an overloaded condition for the purposes of this section-
(a)where the vessel is loaded beyond the limit specified in any certificate issued in the country in which she is registered; or
(b)in case no such certificate has been issued in respect of the vessel, where the actual free board of the vessel is less than the free board which would have been assigned to her had she been registered under this Part.