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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in Colonial Courts of Admiralty Act, 1890

(a)declare any Court of unlimited civil jurisdiction, whether original or appellate, in that possession to be a Colonial Court of Admiralty. and provide for the exercise by such Court of its jurisdiction under this Act. and limit territorially. or otherwise, the extent of such jurisdiction; and