Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Meghalaya - Subsection Section 3(40) in Meghalaya Interpretation and General Clauses Act, 1972 (40)"master" used with reference to a ship, includes every person (except a pilot or harbourmaster) having, for the time being, command or charge of the ship ;
