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3[241. Contents of certificate A.- (1) The first of the certificates referred to in sub-section (1) of section 240 (hereinafter called certificate A) shall be in the prescribed form and contain such particulars as may be prescribed. (2) In particular and without prejudice to the generality of the foregoing power, certificate A shall contain the following statements and particulars, namely:- (i) that the ship is seaworthy; (ii) that the ship is properly equipped, fitted and ventilated; (iii) the number of special trade passengers the ship is certified to carry; and (iv) such other particulars as may be prescribed. (3) Certificate A shall remain in force for a period of one year from the date of issue or for such shorter period as may be specified therein.]    |
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