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[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(2)(b) in The Merchant Shipping Act, 1958

(b)in the case of a ship specially designed for the carriage of liquids or ore in bulk, or of any class of such ships, dispense with such tests if it is satisfied from the information available in respect of similar ship that the ship's proportions and arrangements are such as to ensure more than sufficient stability in all probable loading conditions.]