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 Andhra Pradesh - Subsection Section 2(viii) in Visakhapatnam Port Trust (Bunkering of ocean going Vessels) Regulations, 2006 (viii)"Owner" means, in relation to any vessel making use of any Port includes and part-owner, charterer, consignee or mortgagee in possession thereof.
