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[Cites 0, Cited by 0] [Section 307(3)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(3)(c) in The Merchant Shipping Act, 1958

(c)a [cargo ship] [ Inserted by Act 21 of 1966, Section 22 (w.e.f. 28.5.1966).][safety radio certificate or a qualified cargo ship safety radio certificate, if the ship operates between ports or places in India and is between five hundred to three thousand tons gross,] [ Substituted by Act 63 of 2002, Section 13, for " radio telegraphy certificate or a cargo ship radio telephony certificate" (w.e.f. 1.2.2003).] issued under section 301 or an exemption certificate issued under section 302, being a certificate which by the terms thereof is applicable to the voyage on which the ship is about to proceed and to the trade in which she is for the time being engaged.