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[Cites 0, Cited by 1] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1) in The Merchant Shipping Act, 1958

(1)The owner of any wreck in the possession of the receiver upon establishing his claim to the same to the satisfaction of the receiver within one year from the time at which the wreck came into the possession of the receiver shall, upon paying the salvage and other charges, be entitled to have the wreck or the proceeds thereof delivered to him.