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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(1)(d) in The Merchant Shipping Act, 1958

(d)Before an order for final detention is made, a copy of the report shall be served upon the master of the ship, and within seven days after such service the owner or master may appeal against such report, in the manner prescribed, to the Court of survey for the port where the ship is detained.