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Union of India - Section

Section 2 in Admiralty Court Act, 1861

2. Interpretation of terms.-

In the interpretation and for the purposes of this Act (if not inconsistent with the context or subject) the following terms shall have the respective meanings herein-after assigned to them; that is to say,"Ship" shall include any description of vessel used in navigation not propelled by oars :"Cause" shall include any cause, suit, action, or other proceeding in the Court of Admiralty.