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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(2)The following principles shall apply in determining the priority of claims inter se—
(a)if there are more claims than one in any single category of priority, they shall rank equally;
(b)claims for various salvages shall rank in inverse order of time when the claims thereto accrue.