(2)any instrument for the sale, transfer or other disposition, either absolutely or by way of mortgage or otherwise, of any ship or vessel, or any part, interest, share or property of or in any ship or vessel registered under the Bombay Coasting Vessels Act, 1838, or [Merchant Shipping Act, 1958] [These words and figures were substituted for the words and figures 'Indian Registration of Ships Act, 1841', by Maharashtra 27 of 1985, Section 3(b), (w.e.f. 10.12.1985).].
