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[Cites 0, Cited by 0] [Section 420] [Entire Act]

Union of India - Subsection

Section 420(3) in The Merchant Shipping Act, 1958

(3)Any sailing vessel attempting to ply or proceed to sea without free board markings or any sailing vessel which has been so loaded as to submerge such markings may be detained by a proper officer until free board markings are made in accordance with the rules made in this behalf or the vessel is so loaded that such markings are not submerged.