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[Cites 0, Cited by 0] [Section 376] [Entire Act]

Union of India - Subsection

Section 376(2) in The Merchant Shipping Act, 1958

(2)All orders made by a Marine Board shall, whenever practicable, be entered in the official log book of the ship which is the subject of investigation or on board which the casualty or occurrence or conduct investigated took place, and be signed by the presiding officer of the Board.Miscellaneous provisions relating to cancellation and suspension of certificates