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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4)(a) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(a)damage in connection with the carriage of oil or other hazardous or noxious substances by sea for which compensation is payable to the claimants pursuant to any law for the time being in force;