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 0] [Entire Act] Union of India - Section Section 5 in Colonial Courts of Admiralty (India) Act, 1891 5. Repeal.- Rep. by the Repealing and Amending Act, 1914 (10 of 1914).THE SCHEDULE[ENACTMENTS REPEALED.][Rep. by the Repealing and amending Act, 1914 (10 of 1914).]
