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2[352J. Limitation of liability.- (1) The owner shall be entitled to limit his liability under this Part, in respect of any one or more incident, as may be prescribed. (2) The owner shall not be entitled to limit his liability if it is proved that the incident causing pollution damage occurred as a result of his personal act or omission committed or made with the intent to cause such damage, or recklessly and with knowledge that such damage would probably result.]    |
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