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

Union of India - Subsection

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

(c)grant without examination a new certificate of the same or any lower grade in the case of any certificate cancelled or suspended 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).] by a Court under section 370 or any certificate suspended by a Marine Board under clause (b) of sub-section (1) of section 376: