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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(e) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(e)a provision reserving right in the receiver to reject highest bid or to postpone or cancel the sale without assigning any reason there for;