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Union of India - Section

Section 2 in Admiralty (Assessors) Rules, 2018

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017;
(b)The words and expressions used in these rules but not defined and defined in the Act shall have the respective meanings assigned to them in the Act.