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[Cites 0, Cited by 0] [Section 303(5)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(5)(b) in The Merchant Shipping Act, 1958

(b)where the ship is engaged on a short voyage and whose certificate has not been extended under clause (a), for a period up to one month from the date when the certificate would have expired: