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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Merchant Shipping Act, 1958

(2)No ship required by sub-section (1) to be registered shall be recognised as an Indian ship unless she has been registered under this Act:Provided that any ship registered at the commencement of this Act at any port in India under any enactment repealed by this Act, shall be deemed to have been registered under this Act and shall be recognised as an Indian ship.