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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Merchant Shipping Act, 1958

(1)For the purpose of registry of an alteration in a ship the ship's certificate of registry shall be produced to the registrar, and the registrar shall, in his discretion, either retain the certificate of registry and grant a new certificate of registry containing a description of the ship as altered or endorse and sign on the existing certificate a memorandum of the alteration.