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[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(1)(g) in The Merchant Shipping Act, 1958

(g)any person on board the ship fails when requested by the master or other officer thereof either to pay his fare or to exhibit such ticket or other receipt, if any, showing the payment of his fare as is usually given to persons travelling by and paying fare for the ship, he shall be guilty of an offence under this sub-section.