Section 9(2)(b) in Colonial Courts of Admiralty Act, 1890

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Union of India - Subsection

Section 9(2)(b) in Colonial Courts of Admiralty Act, 1890

(b)in the event of a vacancy in the office of Judge, registrar, marshal, or other officer of any Vice-Admiralty Court in a British possession, the Governor of that possession may appoint a fit person to fill the vacancy until an appointment to the office is made by the Admiralty.

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Union of India - Subsection

Section 9(2)(b) in Colonial Courts of Admiralty Act, 1890