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Union of India - Section

Section 8 in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

8. Vesting of rights on sale of vessels.

On the sale of a vessel under this Act by the High Court in exercise of its admiralty jurisdiction, the vessel shall vest in the purchaser free from all encumbrances, liens, attachments, registered mortgages and charges of the same nature on the vessel.