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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in Inland Vessels Act, 1917

(2)In every other investigation the Court may, if it thinks fit, appoint as its assessor, for the purposes of the investigation, any person conversant with maritime affairs or the navigation of inland [mechanically propelled vessels] [Substituted by Act 35 of 1977, Section 5, for "steam-vessel" (w.e.f. 1.5.1978).] and willing to act as assessor.