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[Cites 0, Cited by 0] [Section 448] [Entire Act]

Union of India - Subsection

Section 448(c) in The Merchant Shipping Act, 1958

(c)if the document is to be served on the master of a ship where there is no master and the ship is in India, on the owner of the ship, or if such owner is not in India, on some agent of the owner residing in India, or, where no such agent is known or can be found, by affixing a copy thereof to the master of the ship.