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

State of Kerala - Subsection

Section 2(h) in Kerala Fishermen's Welfare Fund Act, 1985

(h)"fishing vessel" means a ship or boat, whether or not fitted with mechanical means of propulsion, which is engaged in fishing for profit and includes,-
(i)a catamaran, and
(ii)a country craft, known by the name "vanchi" or "vallom" or by any other local variations thereof ;