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[Cites 0, Cited by 16] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(l) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(l)goods, materials, perishable or non-perishable provisions, bunker fuel, equipment (including containers), supplied or services rendered to the vessel for its operation, management, preservation or maintenance including any fee payable or leviable;