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 352(3)] [Section 352] [Entire Act] Union of India - Subsection Section 352(3)(d) in The Merchant Shipping Act, 1958 (d)claims subject to any International Convention or any law for the time being in force in India governing or prohibiting limitation of liability for nuclear damage;