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

Union of India - Section

Section 50 in The Merchant Shipping Act, 1958

50. Mortgagee not deemed to be owner. -

Except insofar as may be necessary for making a mortgaged ship or share available as a security for the mortgage debt, the mortgagee shall not, by reason of his mortgage, be deemed to be the owner of the ship or share, nor shall the mortgagor be deemed to have ceased to be owner thereof.