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CONTROL OF SHIPPING (CONTINUANCE) ACT, 1958
9 of 1958
19th March, 1958
The following Act of Parliament received the assent of the President on the 19th March, 1958, and was published in the Gazette of India, Extraordinary, Part II Sec. 1. No. 6. dated the 21st March, 1958. An Act to continue Control of Shipping Act, 1947, for a further period. Be it enacted by Parliament in the Ninth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
- This Act may be called the Control of Shipping (Continuance) Act, 1958. Notes Object-"The Control of Shipping Act, 1947 (26 of 1947), will cease to be in force on the 31st, day of March, 1958. This Act ensures by a system of licensing that the available tonnage on the Indian coast is used to the best advantage of the country and helps in the implementation of the Government's policy of coastal reservation for Indian ship ping. The provisions of the Act are required on a permanent basis and have been included in the Merchant Shipping Bill, 1958, which is now pending in Parliament. As that Bill is not likely to be passed into law before the 31st March, 1958, it is proposed to extend the life of the Act for a further period of two years." (Vide Statement of Objects and Rea- sons, printed in the Gazette of India, Extraordinary, Part II. Sec. 2-, No. 4, dated the 25th February, 1958).
SECTION 02: AMENDMENT OF SECTION 1
ln sub-section (3) of section 1 of the Control of Shipping Act, 1947(26 of 1947), for the figures "1958'', the figures "1960" shall be substituted. Notes This section extends the life of the Control of Shipping Act, 1947 by another two years in view of its importance pending the passing of the Merchant Shipping Bill, which is pending in the Parliament.
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