LexSection 9 — Disposal of forfeit.
The Indian Naval Armament Act, 1923
Where a ship has been forfeited to Government under section 8, it may be disposed of in such manner as the 1 [Central Government] 2 *** directs: Provided that, where the ship is sold under this section, due regard shall be had to the obligations imposed by the Treaty.Open in Lexace · Ask the AI about this section