Chapter II

Abolition of The Shipping Development fund Committee Andvesting of Assets and Liabilities of The Committee iIn The Central Government

3. Abolition of the Shipping Development Fund Committee and consequential amendments in the Act.-

On and from the appointed day, the Shipping Development Fund Committee constituted under section 15 of the Act shall stand abolished, and accordingly the Act shall stand amended as follows:-

(a) in the long title, the words "and a Shipping Development Fund" shall be omitted;

(b) Part IV shall be omitted.

1.3rd April, 1987, vide notification No. S.O. 304(E), dated 3rdApril, 1987, see Gazette of India, Extraordinary, Part II, sec. 3(ii).