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[Cites 0, Cited by 0] [Section 3(24)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(24)(b) in The Merchant Shipping Act, 1958

(b)a person on board the ship either in pursuance of the obligations laid upon the master to carry shipwrecked, distressed or other persons or by reason of any circumstances which neither the master nor the charterer, if any, could have prevented or forestalled;