Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)Every application for the change of name of a vessel shall be made to the registrar of the vessel's port of registry and shall specify the reasons for the proposed change. The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approve the change.