Section 7(1)(iii) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

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Union of India - Subsection

Section 7(1)(iii) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(iii)non-compliance, on the part of one or more vessels, with the collision regulations made in pursuance of section 285 of the Merchant Shipping Act, 1958, the High Court shall not entertain any action under this section against any defendant unless—

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Union of India - Subsection

Section 7(1)(iii) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017