Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 9 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974 9. Claims to wreck. - All claims to t wreck or sale proceeds thereof shall be made to the receiver in Part-I of the Fifth Schedule.
