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Union of India - Section

Section 360 in The Merchant Shipping Act, 1958

360. Application to Court for formal investigation. -

The officer appointed under sub-section (2) of section 358, whether he has made a preliminary inquiry or not, may, and, where the Central Government so directs, shall make an application to a Court empowered under section 361, requesting it to make a formal investigation into any shipping casualty, and the Court shall thereupon make such investigation.