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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(2) in The Merchant Shipping Act, 1958

(2)Claims set out in sub-section (1) shall be subject to limitation of liability even if brought by way of recourse or for indemnity under a contract or otherwise:Provided that claims set out in clause (d) of sub-section (1) shall not be subject to limitation of liability to the extent that they relate to remuneration under a contract with the person liable.