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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Cochin Harbour Craft Rules, 1947

(a)"harbour craft" means any catamaran plying for hire, or any flat or cargo, passenger or other boat plying whether for hire or not, and whether regularly or only occasionally in, or partly within and partly without, the Port;