Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017
नावधिकरण (समुद्री दावा की अधिकारिता और निपटारा) अधिनियम,2017
An Act to consolidate the laws relating to admiralty jurisdiction, legal proceedings in connection with vessels, their arrest, detention, sale and other matters connected therewith or incidental thereto.
- Act number
- Act 22 of 2017
- Year
- 2017
- Enacted on
- 09-08-2017
- In force from
- 01-04-2018
- Jurisdiction
- Central Act (India)
- Subjects
- Shipping And Maritime Law
Read the full text of Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 section by section on LawLens.
Official source: India Code