Section 51(1)(b) in The Coast Guard Act, 1978

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Union of India - Subsection

Section 51(1)(b) in The Coast Guard Act, 1978

(b)where the commission of the offence was not known to the person aggrieved by the offence or to the authority competent to initiate action, the first day on which such offence comes to the knowledge of such person or authority; or

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Union of India - Subsection

Section 51(1)(b) in The Coast Guard Act, 1978