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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(3)(h) in The West Bengal Maritime Board Act, 2000

(h)vessels, tugs, boats, barges, launches, and lighters for the use within, or without, the limits of a port, whether in territorial waters or otherwise, for the purposes of towing or rendering assistance to any vessel, whether entering or leaving a port or bound elsewhere, saving or protecting life or property, and landing, shipping or transshipping passengers or goods;