Section 10(1)(a) in The Shipping Development Fund Committee (Abolition) Act, 1986

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

(a)to be directors of the company, if the shipowner is a company, as defined in the Companies Act, 1956 (1 of 1956), or

Legal Document View