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

Union of India - Subsection

Section 2(i) in The Indian Ports Act, 1908

(i)apply to any vessel belonging to, or in the service of [the Central Government or a State Government] [Substituted by the A.O. 1910 for "His Majesty ".] [***] [The words "or the G. of I." omitted by the A.O. 1937.], or to any vessel of war belonging to any Foreign Prince or State, or