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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(f) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(f)responsibilities incurred in performance of salvage service such as risk to insurance, liability to passengers or cargo or both through deviation or delay;