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[Cites 0, Cited by 0] [Section 458(2)] [Section 458] [Entire Act]

Union of India - Subsection

Section 458(2)(a) in The Merchant Shipping Act, 1958

(a)in the case of a rule made under [section 331 or section 344-I] with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both;