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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

Union of India - Subsection

Section 376(1)(b) in The Merchant Shipping Act, 1958

(b)if it is of opinion that any master or officer of an Indian ship is incompetent or has been guilty of any act of misconduct or in a case of collision has failed to render such assistance or give such information as is required by section 348 or that loss, abandonment or stranding of or serious damage to any ship, or loss of life or serious injury to any person has been caused by the wrongful act or default of any master or ship's officer of an Indian ship, suspend the certificate of that master or ship's officer for a stated period: