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[Cites 0, Cited by 0] [Section 356S] [Entire Act]

Union of India - Subsection

Section 356S(3) in The Merchant Shipping Act, 1958

(3)Indian ships entitled to fly Indian flag which are of 400 gross tonnage and above, with appropriate conditions as applicable for each type of ships and not engaged in international voyage and are required to be registered under this Act, shall be issued an Indian Anti-Fouling System Certificate, as may be prescribed from time to time.