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[Cites 0, Cited by 0] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(2) in The Merchant Shipping Act, 1958

(2)The assessors shall attend during the investigation and deliver their opinions in writing, to be recorded on the proceedings, but the exercise of all powers conferred on the Court by this Part or any other law for the time being in force shall rest with the Court.