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Union of India - Section

Section 4 in Admiralty (Assessors) Rules, 2018

4. Duties of an assessor.

(1)Every Assessor appointed under the Act shall provide such services or perform such functions as the High Court may assign to him in the course of the admiralty proceedings under the Act.
(2)In particular, and without prejudice to the generality of the foregoing functions assigned by the High Court, the assessor shall, as may be required by the High Court, attend the admiralty proceedings, from time to time, and deliver his opinion in writing.