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Union of India - Section

Section 1 in The Coasting Vessels Act, 1838

1. Extent.—[Ins. by s. 4, ibid. s.1 was rep. by Act 14 of 1870, s. 1 and the Schedule, Pt. II]

This Act extends in the first instance [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “to the States”][to the territories which, immediately before the 1st November, 1956, were comprised in the States] of Bombay, Saurashtra and Kutch, but the Central Government may, by notification in the Official Gazette, extend it to any other State [Ins., ibid][or part of a State] which has a sea-coast.]