Tathya Gazette presents Lecture 3 of the series ‘Navikavidhi’.
Recap of Lecture 1 – It provided an overview of the shipping industry, basic supply chain mechanism, types of ships and ship management.
Recap of Lecture 2-
 An overview of different agreements from the time of shipbuilding to ship breaking, charter party agreement, crew employment, bill of lading, LOC, LOI and other basic documents to understand where maritime law actually applies.
Title of Lecture 3 – Various disputes and applicable laws in shipping
Precap- Issues ranging from shipbuilding to ship recycling. The session would also revolve around port clearance disputes, a dispute which arises during carriage of cargo, etc.
We look forward to you for joining us for the Navikavidhi Lecture 3 of ‘समुद्रीका दर्पण- Maritime Mirror’
Date- 23rd August 2020
Time- 5 P.M.
Experts:
Adv. Shubharanjani Ananth, Attorney and AOR Supreme Court of India
Adv. Vipin Varghese, Partner at VJ Mathew & Co.
Adv. Capt. Rahul Varma, (Ex Master Mariner), Ally Maritime and Legal Services
Registration Link- Click HERE
(*E-certificates will be provided on fulfilment of the terms and conditions)

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