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[Cites 0, Cited by 0] [Section 383] [Entire Act]

Union of India - Subsection

Section 383(2) in The Merchant Shipping Act, 1958

(2)The Judge shall be a District Judge, Judge of a Court of Small Causes, [Metropolitan Magistrate, Judicial Magistrate of the first class] or other fit person appointed in this behalf by the Central Government either generally or for any specified case.