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 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(3) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960 (3)Where the name of the vessel which is mortgaged is sought to be changed, the consent of the mortgagee shall also be obtained for the proposed change.
