Section 4(1)(v) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

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Union of India - Subsection

Section 4(1)(v) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(v)costs or expenses relating to raising, removal, recovery, destruction or the rendering harmless of a vessel which is sunk, wrecked, stranded or abandoned, including anything that is or has been on board such vessel, and costs or expenses relating to the preservation of an abandoned vessel and maintenance of its crew; and

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Union of India - Subsection

Section 4(1)(v) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017