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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2)(i) in The Merchant Shipping Act, 1958

(i)any regulations as to conduct on board and as to fines or other lawful punishments for misconduct, which have been sanctioned by the Central Government as regulations proper to be adopted, and which the parties agree to adopt;