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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2) in The Inland Vessels Act, 2021

(2)The State Government may, on receipt of the report referred to in sub-section (1), if deemed necessary, direct the District Magistrate to submit an additional report to it and send a copy thereof to the Judicial Magistrate of the first class referred to in sub-section (4) of section 74 through the jurisdictional police.