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An Ordinance to consolidate and amend the laws relating to Courts
of Admiralty [Gazette
of Pakistan, Extraordinary, Part I, 2nd September, 1980]
No.F.17/(1)/80-Pub
– The following Ordinance made by the President is hereby published
for general information:-
Whereas it is expedient to consolidate and amend the law relating
to Courts of Admiralty.
And
whereas the President is satisfied that circumstances exist which
render it necessary to take immediate action.
Now, therefore, in pursuance of the Proclamation
of the fifth day of July, 1977, read with the laws (Continuance in
Force) Order, 1979 (C.M.L.A.
Order No.1 of 1977), and in exercise of all powers and enabling him
in that behalf, the President is pleased to make and promulgate the
following Ordinance:--
1. Short title and commencement.—
(1) This
Ordinance may be called the Admiralty Jurisdiction of High Courts
Ordinance, 1980.
(2) It
shall come into force at once.
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