Section 377(1)(b) in The Merchant Shipping Act, 1958

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Union of India - Subsection

Section 377(1)(b) in The Merchant Shipping Act, 1958

(b)if the master, mate or engineer is proved to have been convicted-

(i)of any offence under this Act or of any non-bailable offence committed under any other law for the time being in force in India; or

(ii)of an offence committed outside India, which, if committed in India, would be a non-bailable offence;