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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

Union of India - Subsection

Section 63B(e) in Inland Vessels Act, 1917

(e)if he combines with any of the officers to disobey to lawful commands or to neglect duty or to impede the navigation of the vessel or retard the progress of the voyage, he shall be liable to imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both;