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Admiralty (Jurisdiction and Settlement of Maritime Claims)
Act No. 22 of 2017

[9th August, 2017.]

An Act to consolidate the laws relating to admiralty jurisdiction, legal proceedings in connection withvessels, their arrest, detention, sale and other matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:



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