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[Cites 0, Cited by 0] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(1) in The Merchant Shipping Act, 1958

(1)Every pilgrim prevented from embarking under section 271, or removed from the ship under section 272, or otherwise prevented from proceeding shall be entitled to the refund of any passage money which he may have paid, and of any deposit which he may have made under section 273.