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State of Gujarat - Section

Section 1 in Bombay Ferries and Inland Vessels Act, 1868

1. [ Definitions. [Section 1 was inserted by Bombay 60 of 1959 section 4 (b).]

- In this Act, unless the context requires otherwise,--[***]
(b)"ferry" includes a temporary bridge used as a ferry and the approaches to, and the landing places of, a ferry.]