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Union of India - Section

Section 437 in The Merchant Shipping Act, 1958

437. Place of trial .-

Any person committing any offence under this Act or any rule or regulation thereunder may be tried for the offence in any place in which he may be found or which the Central Government may, by notification in the Official Gazette, direct in this behalf, or in any other place in which he might be tried under any other law for the time being in force.