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 Karnataka - Subsection Section 2(d) in Karnataka Ports (Landing and Shipping Fees) Act, 1961 (d)"owner" when used in relation to goods or drift includes any consignor, consignee, shipper, or agent for the sale, custody, landing, or shipping of such goods or drift;
