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[Cites 0, Cited by 1] [Section 191(1)] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(1)(b) in The Merchant Shipping Act, 1958

(b)shall neglect or refuse, without reasonable cause, to join the ship or to proceed to sea in his ship or be absent without leave at any time within twenty-four hours of the ship's sailing from a port either at the commencement or during the progress of a voyage, or be absent at any time without leave and without sufficient reason from his ship or from his duty.