Central Government Act
Section 7(1) in The Indian Carriage Of Goods By Sea Act, 1925
(1) Nothing in this Act shall affect the operation of 2[ 3[ section 331 and Part X A] of the Merchant Shipping Act, 1958 , (44 of 1958 )] or the operation of any other enactment for the time being in force limiting the liability of the owners of sea- going vessels.