Section 377(2)(a) in The Merchant Shipping Act, 1958

[Cites 0, Cited by 0] [Section 377(2)] [Section 377] [Entire Act]

Union of India - Subsection

Section 377(2)(a) in The Merchant Shipping Act, 1958

(a)revoke any order of cancellation or suspension made by it under [sub-section (1) or sub-section (1-A) or] [ Substituted by Act 20 of 1979, Section 3, for " sub-Section (1) or" (w.e.f. 4.5.1979).] set aside any order of cancellation or suspension made by a Court under section 370 or any order of suspension made by a Marine Board under clause (b) of sub-section (1) of section 376 or any order of censure made by a Court under section 371; or

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Union of India - Subsection

Section 377(2)(a) in The Merchant Shipping Act, 1958