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

State of Gujarat - Subsection

Section 2(m) in The Gujarat Maritime Board Act, 1981

(m)"master" in relation to any vessel or craft making use of any minor port means any person having for the time being the 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;