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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(d) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(d)the transfer of a registered government ship shall be made by an instrument of sale in the appropriate registry form omitting the covenant contained therein and shall be signed on behalf of the transfer or by a person duly authorized by the Central Government or the State Government.