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Chapter IV Investigations into Casualties 32. Report of casualties to be made to nearest police -station.- Whenever- (a) any inland 5[mechanically propelled vessel] has been wrecked, abandoned or materially damaged, or (b) by reason of any casualty happening to, or on. board of, any inland 5[mechanically propelled vessel], loss of life has ensued,. or (c) any inland 5[mechanically propelled vessel] alas caused loss or material damage to, any other vessel, the master of the 5[mechanically propelled vessel] shall forthwith give notice of the wreck, abandonment, damage, casualty, or loss to the officer in charge of the nearest police -station.    |
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