| [Act 33 of 1986] | [14th August, 1986] |
An Act further to amend the Merchant Shipping Act, 1958
Be it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Merchant Shipping (Amendment) Act, 1986.
2. Omission of Section 80.-1 [Repealed]
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Prior to repeal by Act 30 of 2001, Section 2 read as:
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2. Omission of Section 80.-In the Merchant Shipping Act, 1958 (44 of 1958) (hereinafter referred to as the principal Act), Section 80 shall be omitted.
1 Repealed by Act 30 of 2001, Section 2 and Schedule I.
3. Amendment of Section 86.-1 [Repealed]
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Prior to repeal by Act 30 of 2001, Section 3 read as:
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3. Amendment of Section 86.-In Section 86 of the principal Act, the words "or service", wherever they occur, shall be omitted.
1 Repealed by Act 30 of 2001, Section 2 and Schedule I.
4. Amendment of Section 87-A.-1 [Repealed]
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Prior to repeal by Act 30 of 2001, Section 4 read as:
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4. Amendment of Section 87-A.-In Section 87-A of the principal Act, in clause (b),-
(i) sub-clause (ii) shall be omitted;
(ii) in sub-clause (iii), the words "or service" shall be omitted; and
(iii) the words "or Indian Naval ship" shall be omitted.
1 Repealed by Act 30 of 2001, Section 2 and Schedule I.
5. Saving.-For the removal of doubts, it is hereby declared that the amendments made in the principal Act by this Act shall not apply to, or in relation to, any certificate of service granted under Section 80 or recognised under Section 86 of the principal Act before the commencement of this Act and the principal Act shall apply in relation to such certificates as if this Act had not been enacted.