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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(t) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(t)commission, brokerage or agency fees payable in respect of the vessel by or on behalf of the vessel owner or demise charterer;