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[Cites 0, Cited by 0] [Section 363(1)] [Section 363] [Entire Act]

Union of India - Subsection

Section 363(1)(b) in The Merchant Shipping Act, 1958

(b)if the master, mate or engineer holds a certificate under the law of any country outside India, in any case where the incompetency or misconduct has occurred on board an Indian ship;