Section 2 in The Shipping Development Fund Committee (Abolition) Act, 1986
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"appointed day" means the date of commencement of this Act;(c)"Committee" means the Shipping Development Fund Committee constituted under section 15 of the Act;(d)"desinated person" means the person appointed as such under section 16 of this Act;(e)"Fund" means the Shipping Development Fund formed under section 14 of the Act;(f)"notified order" means an order notified in the Official Gazette;(g)"shipowner" means a person of the description mentioned in section 21 of the Act or who had obtained loans or financial assistance in any other form from the Committee;(h)"shipping concern" means any concern engaged in the business of shipping, owned, controlled or managed by a shipowner.
