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[Cites 0, Cited by 2] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(b)the demise charterer of the vessel at the time when the maritime claim arose is liable for the claim and is the demise charterer or the owner of the vessel when the arrest is effected; or