Report No. 151
Annexure VIII
Admiralty Act, 199
(Act No. of 199...)
An Act to consolidate and amend the law relating to the admiralty jurisdiction of courts in India, of legal proceedings in connection with ships their arrest detention and sale and matters connected therewith.
BE it enacted by Parliament in the Fortieth Year of the Republic of India as follows:
Chapter I
Preliminary
1. Short title and commencement.-
(1) This Act may be called The Admiralty Act, 1999.
(2) It shall come into force on such date as the Central Government may by notification in the Official Gazette appoint.
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