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 44] [Entire Act] Union of India - Section Section 28 in Admiralty Court Act, 1861 28. Qualification of examiners.- [* * *] [Introductory words were repealed by Court, See 15 and 16, Geo. 5 C. 49, Section 99(1)(f), Sch. I] Any advocate, barriester-at-law, proctor, attor ney, or solicitor may be appointed an examiner of the High Court of Admiralty.
