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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(58) in The Merchant Shipping Act, 1958

(58)"wreck" includes the following when found in the sea or in tidal water or on the shores thereof-
(a)goods which have been cast into the sea and then sink and remain under water;
(b)goods which have been cast or fall into the sea and remain floating on the surface;
(c)goods which are sunk in the sea, but are attached to a floating object in order that they may be found again;
(d)goods which are thrown away or abandoned; and
(e)a vessel abandoned without hope or intention of recovery;