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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(h) in The Maharashtra Maritime Board Act, 1996

(h)vessels, tugs, boats, barges and launches and lighters for the use within the limits of the port or beyond those limits, whether in territorial waters or otherwise, for the purpose of towing or rendering assistance to any vessel whether entering or leaving the port or bound elsewhere and for the purpose of saving or protecting life or property and for the purposes of landing, shipping or transhipping passengers or goods under section 32;