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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2)(b) in The Merchant Shipping Act, 1958

(b)a running agreement may be made to extend over two or more voyages so that it shall terminate either within six months from the date on which it was executed, or on the first arrival of the ship at her port of destination in India after the expiration of that period, or on the discharge of cargo consequent upon such arrival, whichever of these dates shall be the latest: