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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(We) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(We)declare that the particulars contained in Divisions A, B and C of this Form are correct and true to the best of (my)(our) knowledge and belief, and (I)(We) claim the salvage due. (I)(We) also declare that the property flow reported is all that has come into (my)(our) possession and that (I)(We) have not kept back or disposed of any part of the property recovered.