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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 32 in The Merchant Shipping Act, 1958

32. Documents to be retained by registrar. -

On the registry of a ship, the registrar shall retain in his custody the following documents:-
(a)the surveyor's certificate;
(b)the builder's certificate;
(c)any instrument of sale by which the ship was previously sold;
(d)all declarations of ownership.