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31. Entry of particulars in register book.- As soon as the requirements of this Act preliminary to registry have been complied with the registrar shall enter in the register book the following particulars in respect of the ship:- (a) the name of the ship and the name of the port to which she belongs; 3[(aa) the ship identification number;] (b) the details contained in the surveyor's certificate; (c) the particulars respecting her origin stated in the declaration of ownership; and (d) the name and description of her registered owner or owners, and, if there are more owners than one, the number of shares owned by each of them.    |
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