Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 370] [Entire Act] Union of India - Subsection Section 370(3) in The Merchant Shipping Act, 1958 (3)Where the Court cancels or suspends a certificate, the Court shall forward it to the Central Government together with the report which it is required by this Part to transmit to it.]
