Section 20(ii) in The Merchant Shipping (Amendment) Act, 2002
(ii)after sub- section (5), the following sub- sections shall be inserted, namely:-" (6) Notwithstanding anything contained in sub- sections (1) to (4), the vessels or other property referred to in sub- section (1) shall be ordered to be released if the limitation Fund has been constituted,-(a) in the port where the occurrence took place, or, if it took place out of port, in the first port of call thereafter;
