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[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(e) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(e)claims based on tort arising out of loss or damage caused by the operation of the vessel other than loss or damage to cargo and containers carried on the vessel.