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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in The Merchant Shipping (Safety Convention Certificates) Rules, 1968

(a)that the declaration regarding the sufficiency of hull boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or