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[Cites 0, Cited by 21] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(15) in The Merchant Shipping Act, 1958

(15)"High Court", in relation to a vessel, means the High Court within the limits of whose appellate jurisdiction-
(a)the port of registry of the vessel is situate; or
(b)the vessel is for the time being; or
(c)the cause of action wholly or in part arises;