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[Cites 0, Cited by 0] [Section 369] [Entire Act]

Union of India - Subsection

Section 369(2) in The Merchant Shipping Act, 1958

(2)Where the investigation or inquiry affects a master or an officer of a ship other than an Indian ship who holds a certificate under the law of any country outside India, the Central Government may transmit a copy of the report together with the evidence to the proper authority in that country.