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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Admiralty (Assessors) Rules, 2018

(1)Every person desirous to be appointed as an assessor shall be a person having experience in the field of nautical or engineering or naval architecture or maritime claim settlement or damage by vessels or survey or arbitration or insurance or salvage or construction or repair of vessel or mortgage of vessels or environmental pollution or other special skill in the admiralty and maritime matters.