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Kerala HC: Capsized Ship’s Owners Allowed Newspaper Publication to Limit Liability - (21 Aug 2025)

MARINE LAWS

Kerala HC allowed owners of capsized ship to publish notices in newspapers under Part XA of the Merchant Shipping Act, 1958 to limit liability for claims from the ship's sinking.

Tags : KERALA HIGH COURT   ADMIRALTY SUIT   MERCHANT SHIPPING ACT  

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