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[Cites 0, Cited by 0] [Section 310(3)] [Section 310] [Entire Act]

Union of India - Subsection

Section 310(3)(d) in The Merchant Shipping Act, 1958

(d)[ any coasting ship, being an existing ship of less than one hundred and fifty tons gross or a new ship of less than twenty-four metres in length: [ Substituted by Act 25 of 1970, Section 5, for Clause (d) (w.r.e.f. 21.7.1968).]