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

Union of India - Subsection

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

(a)the accident or casualty, including loss, stranding or abandonment of, or damage to, any mechanically propelled inland vessel, or loss of life, has been caused by the wrongful act or default of such master or engineer;