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 20(1)] [Section 20] [Entire Act] Union of India - Subsection Section 20(1)(iii) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974 (iii)the rights and responsibilities of the parties to the contract including the right of salvor for remuneration and remedies for its recovery;