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[Cites 0, Cited by 0] [Section 382] [Entire Act]

Union of India - Subsection

Section 382(1) in The Merchant Shipping Act, 1958

(1)Whenever an investigation or inquiry has been held by a Court or by a Marine Board under this Part, the Central Government may order the case to be re-heard either generally or as to any part thereof, and shall so order-
(a)if new and important evidence which could not be produced at the investigation has been discovered, or
(b)if for any other reason there has, in its opinion, been a miscarriage of justice.