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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(e) in The Inland Vessels Act, 2021

(e)"casualty" includes any vessel which-
(i)is lost, abandoned, materially damaged;
(ii)causes loss of material or damage to any other vessel;
(iii)causes any loss of life or personal injury;
(iv)causes pollution as a result of or in connection with its operation;