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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(c) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(c)in any case where either party has applied for the appointment of valuer under rule 22, until the valuer's charges has been paid.