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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(1)(b) in The Inland Vessels Act, 2021

(b)such master or engineer is incompetent or has been guilty of any gross act of drunkenness, tyranny or other misconduct, or in a case of collision, has failed to render such assistance or give such information or notice as may be required under this Act.