(1) The order of maritime claims determining the inter se priority in an admiralty proceeding shall be as follows:— (a) a claim on the vessel where there is a maritime lien; (b) registered mortgages and charges of same nature on the vessel; (c) all other claims. (2) The following principles shall apply in determining the priority of claims inter se — (a) if there are more claims than one in any single category of priority, they shall rank equally; (b) claims for various salvages shall rank in inverse order of time when the claims thereto accrue.Open in Lexace · Ask the AI about this section
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