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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in Recycling of Ships Act, 2019

(l)"ship owner" means-
(i)a person or an association of persons or body of individuals or a company registered as the owner of the ship;
(ii)any organisation or a person such as the Manager or the Bareboat Charterer, who has assumed the responsibility for operation of the ship from the owner of the ship;
(iii)a company, which is registered as operator and is operating a ship owned by the Government; or
(iv)a person or an association of persons or company owning the ship for a limited period pending its sale or handing over to a ship recycling facility;