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 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(3) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017 (3)Where the High Court orders any vessel to be sold, it may hear and determine any question arising as to the title to the proceeds of the sale.
