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[Cites 0, Cited by 0] [Section 316(1)] [Section 316] [Entire Act]

Union of India - Subsection

Section 316(1)(a) in The Merchant Shipping Act, 1958

(a)[ in the case of an existing ship which is of one hundred and fifty tons gross or more or a new ship of twenty-four metres or more in length, and which in either case carries cargo or passengers, a certificate to be called "an international load line certificate";
(aa)in the case of a ship which is exempted under clause (e) or clause (f) of sub-section (3) of section 310, a certificate to be called "an international load line exemption certificate"; and]