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[Cites 0, Cited by 0] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(a) in The Merchant Shipping Act, 1958

(a)the classification of voyages with reference to the distance between the port of departure and the port of destination, the duration of the voyage, or any other consideration which the Central Government may think fit to take into account for the purpose;