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[Cites 0, Cited by 0] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(4) in The Merchant Shipping Act, 1958

(4)Notwithstanding the requirements of sub-sections (1), (2) and (3) when the survey is completed within three months before the expiry date of the existing certificate, the new certificate may be valid from the date of completion of the survey,-
(a)for a passenger ship, a date not exceeding twelve months; and
(b)for a cargo ship, a date not exceeding five years, from the date of expiry of the existing certificate.