Section 50(1)(a) in Inland Vessels Act, 1917

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Union of India - Subsection

Section 50(1)(a) in Inland Vessels Act, 1917

(a)take with him on board an inland [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] any dangerous goods without giving notice of their nature to the owner or master of the [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).], or

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Union of India - Subsection

Section 50(1)(a) in Inland Vessels Act, 1917