Directing that Facts Regarding Birth or Death on Board a Passenger Ship at any Place Out of India Shall Be Transmitted To The Director-General of Shipping, Bombay
Published vide Notification the Gazette of India, 1962, Part 2, Section 3(ii). P. 3148
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S.O. 2993, dated 20th September, 1962. - In pursuance of sub-section (2) of Section 214 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government, hereby directs that the return of the facts recorded by the master of a ship in respect of the birth of a child or the death of a person happening on board a passenger ship at any place out of India shall be transmitted to the Director General of Shipping Bombay, in the specified form within forty-eight hours of the ship’s arrival at the first port of call after the occurrence.
[Min. of Transport and Communications, No. 3-ML(2)/62.]
