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[Cites 0, Cited by 28] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(o) in The Major Port Trusts Act, 1963

(o)"owner", (i) in relation to goods, includes any consignor, consignee, shipper or agent for the sale, custody, loading or unloading of such goods; and (ii) in relation to any vessel or any aircraft making use of any port, includes any part-owner, character, consignee or mortgagee in possession thereof;