(3)Nothing in this section shall apply to-(a)claims for salvage or contribution in general average;(b)claims for oil pollution damage within the meaning of the International Convention on Civil Liability for Oil Pollution Damage, 1992 as amended from time to time;(c)claims by servants of the ship owner or salvor whose duties are connected with the ship or the salvage operations, including claims of their heirs, dependents or other persons entitled to make such claims, if under the law governing the contract of service between the ship owner or salvor and such servants of the ship owner or salvor is not entitled to limit his liability in respect of such claims, or if he is by such law only permitted to limit his liability to an amount greater than that provided for in the provision of the Convention or the rules made under this Part prescribe;(d)claims subject to any International Convention or any law for the time being in force in India governing or prohibiting limitation of liability for nuclear damage;(e)claims against the ship owner of a nuclear ship for nuclear damage.Explanation 1.-For the purpose of this section, the act of involving limitation of liability shall not constitute an admission of liability.Explanation 2.-For the purpose of this Part, the liability of a ship owner shall include liability in an action brought against the ship herself.][352-B. Limitation of liability.- The amount to which any person referred to in sub-section (1) of section 352-A may limit his liability in accordance with the provisions of the Convention and in cases where the provisions of the Convention are not applicable, the limit shall be in accordance with the rules made in this behalf prescribe.]
