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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(d) in The Merchant Shipping (Amendment) Act, 2002

(d)" owner" means-(i) the person registered as owner of the ship;
(ii)in the absence of registration, the person owning the ship; or
(iii)in the case of a ship owned by a foreign State, the person registered in that State as operator of the ship;