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 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(40) in The Merchant Shipping Act, 1958 (40)"salvage" includes all expenses properly incurred by the salvor in the performance of salvage services;
