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[Cites 0, Cited by 0] [Section 352(3)] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(3)(c) in The Merchant Shipping Act, 1958

(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;