Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in Admiralty (Assessors) Rules, 2018 (1)Every Assessor appointed under the Act shall provide such services or perform such functions as the High Court may assign to him in the course of the admiralty proceedings under the Act.
