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[Cites 0, Cited by 1] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(d) in The Merchant Shipping Act, 1958

(d)in any subsequent legal proceedings the entries by this section required shall, if practicable, be produced or proved, and, in default of such production or proof, the Court hearing the case may in its discretion, refuse to receive evidence of the offence or act of misconduct.