Section 24(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(a)the amount of expenses including;

(i)warehousing charges;

(iii)security arrangement charges; and

(iv)travelling charges incurred by the receiver in performance of his duties or any other expenses reasonably incurred by him for due performance of his duties;and

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Union of India - Subsection

Section 24(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974