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[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(2)(b) in The Merchant Shipping Act, 1958

(b)if a pilgrim ship upon her voyage touches or arrives at any such port or place, having previously received on board additional pilgrims at any port or place outside India, the master shall obtain a fresh certificate B from the certifying officer or such other officer as the Central Government may appoint in this behalf at that port or place, and shall make an additional statement specifying the number and the respective sexes of all the additional pilgrims.]