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

State of Odisha - Subsection

Section 2(d) in The Orissa Marine Fishing Regulation Act, 1982

(d)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in sea-fishing for profit and includes-
(i)a catamaran ;
(ii)a country craft; and
(iii)a canoe;