Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 404(2)] [Section 404] [Entire Act] Union of India - Subsection Section 404(2)(a) in The Merchant Shipping Act, 1958 (a)the procedure to be followed by a receiver of wreck in respect of the taking possession of wrecks and their disposal;