Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 356Q] [Entire Act] Union of India - Subsection Section 356Q(d) in The Merchant Shipping Act, 1958 (d)"Convention" means the International Convention on the Control of Harmful Anti-Fouling Systems on Ships, 2001;