Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 132] [Entire Act] Union of India - Subsection Section 132(4) in The Merchant Shipping Act, 1958 (4)Nothing in the Arbitration Act, 1940, shall apply to any matter submitted to a shipping master for decision under this section.
