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[Cites 0, Cited by 0] [Section 347] [Entire Act]

Union of India - Subsection

Section 347(2) in The Merchant Shipping Act, 1958

(2)In addition to any other remedy provided by law, the person entitled to any contribution under sub-section (1) shall, for the purpose of recovering the contribution, have, subject to the provisions of this Act, the same rights and powers as the persons entitled to sue for damages in the first instance.