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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in Inland Vessels Act, 1917

(1)Whenever any explosion occurs on board any inland [mechanically propelled vessel] [Substituted by the A.O. 1937, for certain words.],the State Government may direct that an investigation into the cause of the explosion be made by such person or persons as it may appoint in this behalf.