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240. Ship not to sail without certificates A and B.- 1[(1) A ship intended to carry special trade passengers between ports or places in India shall not commence a voyage from any port or place appointed under sub-section (1) of section 237, unless the master holds certificates to the effect mentioned in sections 241 and 242. (1A) A ship intended to carry special trade passengers from or to a port or place in India to or from a port or place outside India shall not commence a voyage from any port or place appointed under sub-section (1) of section 237, unless the master holds- (i) a passenger ship safety certificate; (ii) an exemption certificate; (iii) a special trade passenger ship safety certificate; (iv) a special trade passenger ship space certificate; and (v) a certificate referred to in section 242.] (2) The customs Collector whose duty it is to grant a port clearance for the ship shall not grant it 2[unless the master holds the appropriate certificate for the voyage specified in sub-section (1), or as the case may be in sub-section (1A).]    |
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