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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Colonial Courts of Admiralty Act, 1890

(2)Except when inconsistent with such Order in Council, the rules of Court for the time being in force in a Colonial Court of Admiralty or Vice-Admiralty Courts shall, so far as applicable, extend to proceedings in such Court in matters relating to the slave trade.