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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(2)Where, in respect of any wreck salvage becomes due to any person, the receiver shall obtain the Salvor's warrant in the form specified in the Eighth Schedule before finalisation of accounts.