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[Cites 0, Cited by 0] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(2) in The Merchant Shipping Act, 1958

(2)At the conclusion of the investigation or inquiry, or as soon thereafter as possible, the Court shall state in open sitting the decision to which it may have come with respect to the cancellation or suspension of any certificate and, if suspension is ordered, the period for which the certificate is suspended.