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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(2)A receiver may withhold delivery of any wreck of part thereof or sale proceeds of such wreck or part thereof to any claimant until his claim referred to in sub rule (1) is settled in full.