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

Union of India - Subsection

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

(b)any person being drunk or disorderly on board the ship is requested by the owner or any person in his employ to leave the ship at any place in India at which he can conveniently do so, and after having the amount of his fare (if he has paid it) returned or tendered to him, does not comply with the request;