Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Port Of New Mangalore (Harbour Craft) Rules, 1976 (f)"Motor boat", means any power-driven harbour craft propelled wholly or in part by any form of electrical or mechanical power other than steam;
