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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(1)For the purposes of determining the value of any property salved or for valuating any factor referred in sub-rule (1) of rule 21 of the receiver may appoint a valuer from a penal of valuers which shall be recommended to him principal officer on request.