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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(4)Where a vessel belonging to a company is mortgaged, the registrar shall not register the mortgage unless it has also been registered with the Registrar of Companies under Section 134 of the Companies Act, 1956.