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Union of India - Section

Section 425 in The Merchant Shipping Act, 1958

425. Closure of registry. -

If a sailing vessel is lost, destroyed or rendered permanently unfit for service, the owner of such vessel shall with the least practicable delay report the fact to the registrar of the port where the vessel is registered and also forward to him alongwith the report, the certificate of registry in respect of the vessel; and thereupon the registrar shall have the registry of the vessel closed.