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 382] [Entire Act] Union of India - Subsection Section 382(2) in The Merchant Shipping Act, 1958 (2)The Central Government may order the case to be re-heard by the Court or Marine Board, as the case may be, consisting of the same members or other members as the Central Government may deem fit.Courts of survey
