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 21] [Entire Act] Union of India - Subsection Section 21(2) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974 (2)Where clause (k) of sub-rule (1) is the only criterion on which salvage claim is based, no salvage shall be payable.
