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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(1)(e) in The Merchant Shipping Act, 1958

(e)claims for the loss of life or personal injury to passengers of a ship brought by or on behalf of any person,-
(i)under the contract of passenger carriage; or
(ii)who, with the consent of the carrier, is accompanying a vehicle for live animals which are covered by a contract for the carriage of goods, carried in that ship: