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[Cites 0, Cited by 0] [Section 431] [Entire Act]

Union of India - Subsection

Section 431(1) in The Merchant Shipping Act, 1958

(1)A sailing vessel not owned by a citizen of India [or a company or a co-operative society which satisfies the requirements specified in clause (b) or, as the case may be, clause (c) of section 21,] shall not engage in the coasting trade of India without the written permission of the Director General.