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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2)(w) in The Inland Vessels Act, 2021

(w)the form and manner of giving information of any wreck, abandonment, damage, casualty, accident, explosion or loss occurred to or on board such a vessel while in the inland waters, to the officer in-charge of the nearest police station and to the designated authority appointed under sub-section (2) of section 74;