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Judgment
1 paragraphs · 112 words
Cunningham and Ghose, JJ.—We agree with the Magistrate in the view he has taken of this matter. The amendment of Clauses 1 and 2 of Section 243 of the Merchant Shipping Act, 1854 (17 & 18 Vic. c. 104) by 43 & 44 Vic. c. 16, does not, in our opinion, affect the liability of seamen in Calcutta, u/s 83 of Act I of 1859, to imprisonment. Had any such change been intended, it would doubtless have been expressly enacted in Act V of 1883, passed subsequent to the above Act 43 & 44 Vic. c. 16 which in Sections 35, 36 and 37 amends some portions of Act I of 1859.