Section 50(1)(b) in Inland Vessels Act, 1917

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Union of India - Subsection

Section 50(1)(b) in Inland Vessels Act, 1917

(b)deliver or tender for carriage on such [Mechanically Propelled Vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-veseel" (w.e.f. 1.5.1978).] any dangerous goods without giving such notice, and without distinctly marking their nature on the outside of the package containing the goods.

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Union of India - Subsection

Section 50(1)(b) in Inland Vessels Act, 1917