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[Cites 0, Cited by 0] [Section 377(1)] [Section 377] [Entire Act]

Union of India - Subsection

Section 377(1)(a) in The Merchant Shipping Act, 1958

(a)if, on any investigation or inquiry made by any Court, tribunal or other authority for the time being authorised by the legislative authority in any country outside India, the Court, tribunal or other authority reports that the master, mate or engineer is incompetent or has been guilty of any gross act of misconduct, drunkenness or tyranny, or in a case of collision has failed to render assistance, or to give such information as is referred to in section 348, or that the loss, stranding or abandonment of, or damage to, any ship or loss of life has been caused by his wrongful act or default;