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[Cites 0, Cited by 0] [Section 3(44)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(44)(ii) in The Merchant Shipping Act, 1958

(ii)against any other hostile act or influence which threatens the security in the maritime transport sector, employed by the owners or operators or persons in charge of the vessels or manage-ment of port facilities, offshore installations and other marine organisations or establishments;" ].