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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Naval And Aircraft Prize Act, 1971

(2)Every Prize Court shall also have exclusive jurisdiction in respect of a prize in which the prize property-
(a)is lost or entirely destroyed; or
(b)cannot be brought in for adjudication because of its nature and condition.