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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(1)The order of maritime claims determining the inter se priority in an admiralty proceeding shall be as follows:—
(a)a claim on the vessel where there is a maritime lien;
(b)registered mortgages and charges of same nature on the vessel;
(c)all other claims.