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[Cites 0, Cited by 0] [Section 411(1)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(1)(b) in The Merchant Shipping Act, 1958

(b)that such measures, in so far as they apply to things done or to be done outside the territorial jurisdiction of that country by persons carrying on lawful business in India, constitute an infringement of the jurisdiction which belongs to India, it may, by an order in writing, direct that this section shall apply to those measures either in whole or to such extent as may be specified in the order.