Section 1(2)(a) in Colonial Courts of Admiralty (India) Act, 1891

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Union of India - Subsection

Section 1(2)(a) in Colonial Courts of Admiralty (India) Act, 1891

(a)If Her Majesty's pleasure thereon has been signified, by notification in the [Official Gazette] [Adapted by A.C.A.O., 1948], on or before the first day of July, 1891, then on that day, or

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Union of India - Subsection

Section 1(2)(a) in Colonial Courts of Admiralty (India) Act, 1891