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[Cites 0, Cited by 0] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(2) in The Merchant Shipping Act, 1958

(2)No Customs Collector shall grant a port clearance, nor shall any pilot be assigned, to any ship for which a certificate of survey is required by this Part until after the production by the owner, agent or master thereof of a certificate under this Part in force and applicable to the voyage on which she is about to proceed or the service on which she is about to be employed.