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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

Union of India - Subsection

Section 376(1)(g) in The Merchant Shipping Act, 1958

(g)order the costs of proceedings before it or any part of those costs, to be paid by any of the parties thereto, and may order any person making a frivolous or unjustified complaint to pay compensation for any loss or delay caused thereby; and any costs or compensation so ordered to be paid by any person shall be paid by that person accordingly and may be recovered in the same manner in which wages of seaman are recoverable or may be deducted from the wages due to that person.