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[Cites 0, Cited by 1] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The Merchant Shipping Act, 1958

(3)Every registered mortgagee of a ship or share who intends to recover the amount due under the mortgage by selling the mortgaged ship or share under sub-section (1) shall give an advance notice of fifteen days relating to such sale to the registrar of the ship's port of registry.