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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Merchant Shipping Act, 1958

(4)The instrument shall contain such description of the ship as is contained in the surveyor's certificate or some other description sufficient to identify the ship to the satisfaction of the registrar and shall be in the prescribed form or as near thereto as circumstances permit and shall be executed by the transferor in the presence of and be attested by at least two witnesses.