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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019

(b)"authorised carrier" means an authorised sea carrier, an authorised train operator, shipping line or a custodian, registered under regulation 3 of the Sea Cargo Manifest and Transhipment Regulations, 2018 or his authorised agent;