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[Cites 0, Cited by 0] [Section 358(1)] [Section 358] [Entire Act]

Union of India - Subsection

Section 358(1)(d) in The Merchant Shipping Act, 1958

(d)in any place, any such loss, abandonment, stranding, material damage or casualty as above mentioned occurs to or on board any Indian ship, and any competent witness thereof is found in India;