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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Inland Vessels Act, 2021

(2)Notwithstanding anything contained in this section, no person shall be entitled to limit his liability for-
(a)claims for salvage; or
(b)claims stipulated as exempted from the application of limitation of liability under any other law for the time being in force in India.