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[Cites 0, Cited by 0] [Section 343(1)] [Section 343] [Entire Act]

Union of India - Subsection

Section 343(1)(a) in The Merchant Shipping Act, 1958

(a)prohibiting a ship from proceeding to sea unless there are in force in relation to the ship, or are produced the appropriate certificates issued under this Part or the appropriate safety convention certificates;