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7. Saving and operation.- (1) Nothing in this Act shall affect the operation of sections 1[section 331 and Part XA] of the Merchant Shipping Act, 1958 (44 of 1958)j, or the operation of any other enactment for the time being in force limiting the liability of the owners of sea-going vessels. (2) The Rules shall not by virtue of this Act apply to any contract for the carriage of goods by sea before such day2, not being earlier than the first day of January, 1926, as the Central Government may, by notification in the Official Gazette, appoint, nor to any bill of lading or similar document of title issued, whether before or after such day as aforesaid, in pursuance of any such contract as aforesaid. 1. Subs. by Act 52 of 1964, s. 3 and the Second Schedule for "sections 331 and 352' (w.e.f. 16-10-1992). 2. 1st January, 1926, see Gazette of India, 1925, Pt. I, p. 950.    |
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