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

Union of India - Subsection

Section 2(d) in The Mormugao Harbour Craft Rules, 1976

(d)"harbour craft", means any craft, power driven or otherwise plying exclusively within the limits of the Port or partly within and partly without such limits, whether for hire or not, and whether regularly or only occasionally;