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[Cites 0, Cited by 2] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Merchant Shipping Act, 1958

(2)Where there are two or more registered mortgagees of a ship or share they shall be entitled to recover the amount due under the mortgage in the High Court, and when passing a decree or thereafter the High Court may direct that the mortgaged ship or share be sold in execution of the decree.