Section 2(3)(c) in Colonial Courts of Admiralty Act, 1890

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Union of India - Subsection

Section 2(3)(c) in Colonial Courts of Admiralty Act, 1890

(c)A Colonial Court of Admiralty shall not have jurisdiction under this Act to try or punish a person for an offence which according to the law of England is punishable on indictment; and

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Union of India - Subsection

Section 2(3)(c) in Colonial Courts of Admiralty Act, 1890