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[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(23) in The Merchant Shipping Act, 1958

(23)"owner" means-
(a)in relation to a ship, the person to whom the ship or a share in the ship belongs;
(b)in relation to a sailing vessel, the person to whom the sailing vessel belongs;