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

State of Karnataka - Subsection

Section 2(f) in Karnataka Ports (Landing and Shipping Fees) Act, 1961

(f)"port" means the area included within the limits of a port to which all or any of the provisions of the Indian Ports Act, 1908 (Central Act XV of 1908) are for the time being applicable other than a major port;