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[Cites 0, Cited by 0] [Section 228(1)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(1)(a) in The Merchant Shipping Act, 1958

(a)that the declaration by the surveyor of the sufficiency of the hull, boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or