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

Union of India - Subsection

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

(e)any Indian ship is lost or is supposed to have been lost and any evidence is obtainable in India as to the circumstances under which she proceeded to sea or was last heard of.