(2)any instrument for the sale, transfer or other disposition either absolutely or by way of mortgage or otherwise of any ship or vessel; or any part, interest, share or property of or in any ship or vessel registered under the Merchant Shipping Act, 1894, (57 and 58 Vict. C. 60) or under Act XIX of 1838, or the Indian Registration of Ships Act, 1841, (X of 1841) as amended by subsequent Acts.
