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 336] [Entire Act] Union of India - Subsection Section 336(3) in The Merchant Shipping Act, 1958 (3)A detaining officer shall forthwith report to the Central Government any order made by him for the detention or release of a ship.
