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[Cites 0, Cited by 0] [Section 370(1)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1)(a) in The Merchant Shipping Act, 1958

(a)by a Court holding a formal investigation into a shipping casualty under this Part if the Court finds that the loss, stranding or abandonment of, or damage to, any ship, or loss of life, has been caused by the wrongful act or default of such master, mate or engineer;