Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(h)"Re-registry" means the registry of a ship which has previously been on the Indian Register, but the registry of which was closed by reason of wreck, abandonment constructive loss, sale to foreigners or for any other reason.