Section 9(2)(a) in Colonial Courts of Admiralty Act, 1890

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Union of India - Subsection

Section 9(2)(a) in Colonial Courts of Admiralty Act, 1890

(a)nothing in this section shall authorise a Vice-Admiralty Court so established in India [[* *] [Substituted by A.O.(P).] or in any other British possession] having a representative legislature, to exercise any jurisdiction, except for such purpose relating to prize, to Her Majesty's Navy, to the slave trade, to the matters dealt with by the Foreign Enlistment Act, 1870, or the Pacific Islanders Protection Acts, 1872 and 1875, or to matters in which questions arise relating to treaties or conventions with foreign countries, or to international law; and

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Union of India - Subsection

Section 9(2)(a) in Colonial Courts of Admiralty Act, 1890