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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(5)(a) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(a)that such of the parts of the ship and its equipment specified in sub-rule (2) as are subject to the application for the survey remain efficient, so far as practicable; and