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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960

(b)By method II with the permission of the Central Government, where the ship has cargo on board and in other cases where method I is not applicable :