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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(a) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(a)the jurisdiction of the High Court as a Court of Admiralty or Vice-Admiralty under clauses 32 and 33 of the Letters Patent or under the Territorial Waters Jurisdiction Act, 1878, or otherwise exercisable by it in connection with prize matters or other maritime questions arising in India;