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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Admiralty (Assessors) Rules, 2018

(1)Every assessor appointed under the Act and whose services are utilised by the High Court shall be eligible to be paid a fee as the High Court may decide, keeping in view, the nature of duties, the skill and the time required for performance of such duty by the assessor.