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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Admiralty (Assessors) Rules, 2018

(2)In particular, and without prejudice to the generality of the foregoing functions assigned by the High Court, the assessor shall, as may be required by the High Court, attend the admiralty proceedings, from time to time, and deliver his opinion in writing.