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

State of Goa - Subsection

Section 2(d) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980

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