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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(v) in THE MAJOR PORT AUTHORITIES ACT, 2021

(v)“owner”, —
(i)in relation to goods, includes any consignor, consignee, shipper or agent for the sale, custody, loading or unloading of such goods; and
(ii)in relation to any vessel or any aircraft making use of any Major Port, includes any part-owner, charterer, consignee, or mortgagee in possession thereof;