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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(45) in The Maharashtra Prohibition Act

(45)"territorial waters” with reference to the State, means any part of the open sea within a distance of six nautical miles measured from the appropriate base line according to the President’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 be fixed from time to time by the President hereafter;