Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 42] [Entire Act] Union of India - Subsection Section 42(3) in The Merchant Shipping Act, 1958 (3)Subject to the other provisions contained in this section, an Indian ship or a share therein shall be transferred only by an instrument in writing.
