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

Union of India - Subsection

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

(a)if it is of opinion that the safety of an Indian ship or her cargo or crew or the interest of the owner of an Indian ship or the owner of the cargo thereof requires it, remove the master and appoint another qualified person to act in his stead;