Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(a) in The Orissa Boat Rules, 2004 (a)"Boat" means water craft of less than thirty feet length, called by whatever name like Bhut Bhuti, long tail drive, etc., including mechanically propelled vessels driven by less than twenty British Horse Power Engine;
