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[Cites 0, Cited by 1] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(b) in The Merchant Shipping Act, 1958

(b)refuse or omit to do any lawful act proper and requisite to be done by him for preserving the ship from immediate loss, destruction or serious damage, or for preserving any person belonging to or on board the ship from danger to life or from injury.