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[Cites 0, Cited by 0] [Section 303(10)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(10)(c) in The Merchant Shipping Act, 1958

(c)the expiry date may remain unchanged provided one or more annual, intermediate or periodical surveys, as the case may be, are carried out so that the maximum stipulated intervals between the surveys are not exceeded.]