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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

Union of India - Subsection

Section 63B(c) in Inland Vessels Act, 1917

(c)if he is guilty of continued wilful disobedience to lawful command or continued wilful neglect of duty, he shall be liable to imprisonment which may extend to one month and also to forfeit over every twenty-four hours continuance of disobedience or neglect either a sum not exceeding six days' pay or any expenses properly incurred in hiring a substitute;