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[Cites 0, Cited by 0] [Section 444] [Entire Act]

Union of India - Subsection

Section 444(4) in The Merchant Shipping Act, 1958

(4)When any owner, or master or agent is convicted of an offence under sub-section (3), the convicting Magistrate may inquire into and determine the amount payable on account of expenses by such owner, master or agent under that sub-section and may direct that the same shall be recovered from him in the manner provided for the recovery of fines.