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Union of India - Section

Section 311 in The Merchant Shipping Act, 1958

311. Power to make rules as to load lines. -

The Central Government may, subject to the condition of previous publication, make rules (hereafter in this Act referred to as the load line rules) regulating the survey of ships for the purpose of assignment and marking of load lines and prescribing the conditions (hereafter in this Act referred to as the conditions of assignment) on which load lines may be assigned.