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[Cites 0, Cited by 0] [Section 345(1)] [Section 345] [Entire Act]

Union of India - Subsection

Section 345(1)(c) in The Merchant Shipping Act, 1958

(c)nothing in this section shall affect the liability of any person under any contract, or shall be construed as imposing any liability upon any person from which he is exempted by any contract or by any provision of law, or as affecting the right of any person to limit his liability in the manner provided by law.