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[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

Union of India - Subsection

Section 214(1)(b) in The Merchant Shipping Act, 1958

(b)every offence committed by a member of his crew for which it is intended to prosecute or to enforce a forfeiture or exact a fine, together with such statement concerning the reading over of that entry and concerning the reply (if any) made to the charge as is by this Act required;