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

State of Maharashtra - Subsection

Section 2(n) in The Maharashtra Maritime Board Act, 1996

(n)“master”, in relation to any vessel or craft making use of any minor port, means any person having for the time being in charge or control of such vessel or craft, as the case may be, except a pilot, harbour master, dock master, or berthing master of the port;