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Union of India - Section

Section 10 in Colonial Courts of Admiralty Act, 1890

10. Power to appoint a Vice-Admiral.-

Nothing in this Act shall affect any power of appointing a vice-admiral in and for any British possession or any place therein: and whenever there is not a formally appointed vice-admiral in a British possession or any place therein, the Governor of the possession shall he ex-officio vice-admiral thereof.