Exempting Certain Ships From The Provisions of Section 406 (1) of The Act
S.O. 1767, dated the 27th May, 1963.
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- S.O. 1767, dated the 27th May, 1963. - Whereas the Central Government is of opinion that it is necessary so to do in the public interest;
Now, therefore, in exercise of the powers conferred by the proviso to sub-section (1) of Section 406 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby exempts foreign flag ships trip/voyage chartered by a citizen of India or a company from the provisions of the said sub-section:
Provided that nothing in this notification shall apply to such ships which are engaged in the coasting trade of India.
[Min. of Transport and Communications, No. 40-MD (17)/63.]
[Gazette of India, 1963, Part II, Section 3 (ii), p. 2055.]
