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

Union of India - Subsection

Section 2(c) in The Vizagapatnam Harbour Craft Rules, 1950

(c)"harbour craft" means any catamaran plying for hire; or any flat or cargo, passenger or other boat plying whether for hire or not and whether power driven or by oars; and whether regularly or only occasionally in, or partly within and partly without, the Port;