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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(b)in any case where the property is not claimed by its owner or his duly authorized agent or assign, until the said property is sold.