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

Union of India - Subsection

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

(e)any ship which embodies features of a novel kind, if the Central Government is satisfied that the application of the provisions of this Part relating to load lines to such a ship might seriously impede research into development of such features and their incorporation in ships and the Central Government and the Governments of the countries to be visited by the ship are satisfied that the ship complies with safety requirements which are adequate for the purposes for which the ship is intended and are such as to ensure the overall safety of the ship;