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The Merchant Shipping Act, 1958 Act No. 44 of 1958 [30th October, 1958.] An Act to foster the development and ensure the efficient maintenance of an Indian mercantile marine in a manner best suited to serve the national interests and for that purpose to establish a National Shipping Board 2* * * to provide for the 3[registration, certification, safety and security] of Indian ships and generally to amend and consolidate the law relating to merchant shipping. BE it enacted by Parliament in the Ninth Year of the Republic of India as follows:-    |
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