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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(1)(a) in The Merchant Shipping Act, 1958

(a)claims arising from loss of life of or personal injury to, or loss of or damage to, property (including damage to harbour works, basins and waterways and aids to navigation), occurring on board or in direct connection with the operation of the ship or, with salvage operations, and consequential loss resulting therefrom;