Section 2(s) in Karnataka Maritime Board Act, 2015

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State of Karnataka - Subsection

Section 2(s) in Karnataka Maritime Board Act, 2015

(s)"owner" ,-

(i)in relation to goods includes any consignor, consignee, shipper's agent for the sale, custody, loading or unloading of such goods; and

(ii)in relation to any vessel or craft making use of any port, includes any part owner, charterer, consignee or mortgagee in possession thereof;