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 363] [Entire Act] Union of India - Subsection Section 363(2) in The Merchant Shipping Act, 1958 (2)Before commencing the inquiry, the Court shall cause the master, mate or engineer so charged to be furnished with a copy of the statement transmitted by the Central Government.
