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[Cites 0, Cited by 0] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(2) in The Merchant Shipping Act, 1958

(2)If any damage to person or property arises from the non-observance by any such ship or sailing vessel of any of the collision regulations, the damage shall be deemed to have been occasioned by the wilful default of the person in charge of the ship or the sailing vessel, as the case may be, at the time unless it is shown to the satisfaction of the Court that the circumstances of the case made a departure from the regulations necessary.