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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(1)(a) in The Merchant Shipping Act, 1958

(a)the owner of the ship shall forthwith on the receipt of the certificate cause it to be posted up in some conspicuous place on board the ship, and to be kept so posted up and legible so long as the certificate remains in force and the ship is in use; and