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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(i) in Admiralty (Assessors) Rules, 2018

(i)Qualification. - The minimum qualification for Assessor on matters requiring expertise of a particular kind other than as referred in clause (A) to (D) of this sub rule shall be as may be decided by the High Court.