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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in THE MARINE AIDS TO NAVIGATION ACT, 2021

(1)Whoever,intentionally commits any act or omits to do any act, which results in obstruction of, or reduction in, or limitation of, the effectiveness of, any aid to navigation or vessel traffic service, shall be liable to imprisonment for a term which may extend up to six months or with fine which may extend up to one lakh rupees, or with both.