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[Cites 0, Cited by 0] [Section 370(1)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1)(b) in The Merchant Shipping Act, 1958

(b)by a Court holding an inquiry under this Part into the conduct of the master, mate or engineer if the Court finds that he is incompetent or has been guilty of any gross act of drunkenness, tyranny or other misconduct or in a case of collision has failed to render such assistance or give such information as is required by section 348.