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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2)(c) in The Inland Vessels Act, 2021

(c)the procedure to be laid down and rates to be specified so as to calculate the rate of extent of liability within which the owner or such other persons entitled under this Act, may limit the liability or be permitted to limit or cap the liability arising out of claims under clause (t) of section 3;