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Union of India - Section

Section 4 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

4. Declaration of Ownership.

- Every declaration of ownership shall be made before a registrar, a Justice of the Peace, a Commissioner of Oaths, or an Indian Consular Officer and where a declaration of ownership is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.