Section 2(1)(d) in The West Bengal Marine Fishing Regulation Act, 1993

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State of West Bengal - Subsection

Section 2(1)(d) in The West Bengal Marine Fishing Regulation Act, 1993

(d)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is used or intended to be used for fishing within the specified area for profit, and includes-

(i)a catamaran,

(ii)a country craft,

(iii)a canoe, or

(iv)a vessel,

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State of West Bengal - Subsection

Section 2(1)(d) in The West Bengal Marine Fishing Regulation Act, 1993