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[Cites 0, Cited by 2] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(16) in The Merchant Shipping Act, 1958

(16)"home-trade ship" means a ship not exceeding three thousand tons gross which is employed in trading between any port or place in India and any other port or place on the continent of India or between ports or places in India and ports or places in Ceylon, Maladive Islands, Federation of Malaya, Singapore or Burma;