 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
26. Application for registry.- An application for the registry of an Indian ship shall be made- (a) in the case of an individual, by the person requiring to be registered as owner or by his agent; (b) in the case of more than one individual requiring to be so registered, by some one or more of the persons so requiring or by his or their agent; and (c) in the case of a company 2[or a co-operative society] requiring to be so registered, by its agent; and the authority of the agent shall be testified by writing, if appointed by an individual, under the hand of the person appointing him and, if appointed by a company, 2[or a co-operative society] under its common seal.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back