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[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

Union of India - Subsection

Section 323(2)(d) in The Merchant Shipping Act, 1958

(d)that the fittings and appliances for the protection of openings, the guard rails, the freeing ports and the means of access to the crew's quarters have been maintained on the ship [in an effective condition] [ Substituted by Act 25 of 1970, Section 12, for " in as effective a condition as they were in when the certificate was issued" (w.r.e.f. 21.7.1968).].