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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(1)Where a vessel is registered in the name of a person as the guardian of a minor, the ownership of the vessel shall remain with the minor, and on attainment of majority he may apply to the registrar for altering the entries in the register relating to the vessel.