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

Union of India - Subsection

Section 2(c) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(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 not and whether plying regularly or only occasionally or partly within and partly without the port;