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

Union of India - Subsection

Section 2(1)(h) in Sea Cargo Manifest and Transhipment Regulations, 2018

(h)"designated foreign route" means the sea route between an Indian port and another Indian port, traversed by a vessel, through the territorial waters of Sri Lanka or Bangladesh, whether or not calling any port in Sri Lanka or Bangladesh in between;