Section 2(3)(b) in Colonial Courts of Admiralty Act, 1890

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(b) in Colonial Courts of Admiralty Act, 1890

(b)A Colonial Court of Admiralty shall have under the Naval Prize Act, 1864,and under the Slave Trade Act, 1873, and any enactment relating to prize or the slave trade,the jurisdiction thereby conferred on a Vice-Admiralty Court and not the jurisdiction thereby conferred exclusively on the High Court of Admiralty or the High Court of Justice; but, unless for the time being duly authorised, shall not by virtue of this Act exercise any jurisdiction under the Naval Prize Act, 1864, or otherwise in relation to prize; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(3)(b) in Colonial Courts of Admiralty Act, 1890