(3)Where salvage services are rendered by or on behalf of the Government or by a vessel of the Indian Navy [or of the Coast Guard] or the commander or crew of any such vessel, the Government, the commander or the crew, as the case may be, shall be entitled to salvage and shall have the same rights and remedies in respect of those services as any other salvor.[ Explanation -"Coast Guard" means the Coast Guard constituted under section 3 of the Coast Guard Act, 1978.] [Inserted by Act 41 of 1984, Section 20 (w.e.f. 15.7.1985).]
