| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 26th November, 1941.) |
An Act further to amend the Indian Merchant Shipping Act, 1923.
Whereas it is expedient further to amend the Indian Merchant Shipping Act, 1923 (XXI of 1923), for a certain purpose;
It is hereby enacted as follows:-
1. Short title and commencement.- (1) This Act may he called the Indian Merchant Shipping (Amendment) Act, 1941.
(2) It shall come into force on such date as the Central Government may, by notification in the official Gazette, appoint.
2. Amendment of section 193, Act XXI of 1923.- In sub-section (1) of section 193 of the Indian. Merchant Shipping Act, 1923 (XXI of 1923),-
(a) for the words "sixteen and ninety-six" the words "eighteen and one hundred and eight" shall be substituted;
(b) for the word "available" the words "allotted and marked separately" shall be substituted; and
(c) for the word "pilgrims" the words "each pilgrim" shall be substituted.