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[Cites 0, Cited by 0] [Section 284] [Entire Act]

Union of India - Subsection

Section 284(3) in The Merchant Shipping Act, 1958

(3)The powers conferred on the Central Government by this section shall be in addition to the powers conferred by any other provision enabling it to prescribe the requirements that [passenger or cargo ships] [ Substituted by Act 21 of 1966, Section 7, for " passenger ships" (w.e.f. 28.5.1966).] shall comply with.Prevention of collisions