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25. Register book.- Every registrar shall keep a book to be called the register book and entries in that book shall be made in accordance with, the following provisions:- (a) the property in a ship shall be divided into ten shares; (b) subject to the provisions of this Act with respect to joint owners or owners by transmission, not more than ten individuals shall be entitled to be registered at the same time as owners of any one ship; but this rule shall not affect the beneficial interest of any number of persons represented by or claiming under or through any registered owner or joint owner; (c) a person shall not be entitled to be registered as owner of a fractional part of a share in a ship; but any number of persons not exceeding five may be registered as joint owners of a ship or of any share or shares therein; (d) joint owners shall be considered as constituting one person and shall not be entitled to dispose in severally of any interest in a ship or any share therein in respect of which they are registered; (e) a company 1[or a co-operative society] may be registered as owner by its name.    |
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