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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Indian Naval Armament Act, 1923

(1)An application for the forfeiture of a ship under this Act may be made by, or under authority from, the [Central Government] [Substituted by the A O 1937 for "Local Government"] to any competent Court within the local limits of whose jurisdiction the ship is for the time being.