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[Cites 0, Cited by 0] [Section 342] [Entire Act]

Union of India - Subsection

Section 342(c) in The Merchant Shipping Act, 1958

(c)where the owner or master of the ship appeals to the Court of survey, the consular officer, at the request of the owner or master, may appoint a competent person to be assessor in the case in lieu of the assessor who, if the ship were an Indian ship, would be appointed otherwise than by the Central Government.