2. Interpretation-clause .-In this Act, unless there be something repugnant in the subject or context-
"Common carrier".-"common carrier" denotes a person, other than the Government, engaged in the business of transporting property under multimodal transport document or of] transporting for hire property from place to place, by land or inland navigation, for all persons indiscriminately:"Person".-["person"] [Cf. definition in Section 3(42) of the General Clauses Act, 1897 (10 of 1897).] includes any association or body of persons, whether incorporated or not.[* * *] [The paragraph relating to 'number' repealed by Act 10 of 1914.]
