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

State of Maharashtra - Subsection

Section 2(f) in Maharashtra Fisheries Act, 1960

(f)"territorial waters" in relation to the State of Maharashtra, means any part of the open sea, adjoining the coast of the State within, a distance of six nautical miles measured from the appropriate base line according to the Presiden's proclamation published in this behalf in the Government of India, Ministry of External Affairs, Notification No. SRO-669, dated the 22nd March, 1956; or such other distance as may from time to time be duly fixed therefore, hereafter.