1 [68D. Maritime security.-- A port facility in India shall comply with all the requirements contained in Chapter IXB of the Merchant Shipping Act, 1958 (44 of 1958) or the rules made thereunder so far as they are not inconsistent with the provisions of this Act. Explanation .-- For the purposes of this section, the expression "port facility" shall have the same meaning as assigned to it in Part IXB of the Merchant Shipping Act, 1958 (44 of 1958).Open in Lexace · Ask the AI about this section
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