Section 4(2)(b) in The Merchant Shipping Act, 1958

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(b)such number of other members, not exceeding sixteen as the Central Government may think fit to appoint to the Board, to represent-

(i)the Central Government,

(ii)shipowners,

(iii)seamen, and

(iv)such other interests as, in the opinion of the Central Government, ought to be represented on the Board:

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