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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(g) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(g)loss incurred in performance of salvage service such as detention, loss of profitable 4rade, damage suffered by vessel, its equipment or gear;