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[Cites 0, Cited by 0] [Section 373] [Entire Act]

Union of India - Subsection

Section 373(a) in The Merchant Shipping Act, 1958

(a)a complaint is made to an Indian consular officer or a senior officer of any ship of the Indian Navy in the vicinity (hereinafter referred to as naval officer) by the master or any member of the crew of an Indian ship and such complaint appears to the Indian consular officer or naval officer, as the case may be, to require immediate investigation; or