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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(ii) in The Merchant Shipping (Fire Appliances) Rules, 1969

(ii)a foreign ship which would not have been within a port in India or within Indian territorial waters, but for the stress of weather or any other circumstances that neither the master nor the owner nor the charterer, if any, could have prevented or forestalled;