Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 461(3)] [Section 461] [Entire Act] Union of India - Subsection Section 461(3)(e) in The Merchant Shipping Act, 1958 (e)any offence committed under any enactment hereby repealed may be prosecuted and punished as if it had been committed under this Act;