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 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(b) in Colonial Courts of Admiralty Act, 1890 (b)confer upon any inferior or subordinate Court in that possession such partial or lim iced Admiralty jurisdiction under such regulations and with such appeal (if any) as may seem fit :
