Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Union of India - Subsection Section 32(b) in Inland Vessels Act, 1917 (b)by reason of any casualty happening to, or on board of, any inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, "steam-vessel" (w.e.f. 1.5.1978).], loss of life has ensued, or
