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Union of India - Section

Section 1905 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

1905.

G.S.R. 1556 dated 17th December, 1960. - In exercise of the powers conferred by clauses (a), (d), (e), (J), (g), (m) and (o) of sub-section (2) of Section 435 read with Section 458 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of all previous rules and orders on the subject, the Central Government hereby makes the following rules, namely :