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

State of Maharashtra - Subsection

Section 2(d) in Maharashtra Marine Fishing Regulation Act, 1981

(d)"fishing vessel" means a boat or ship, whether or not fitted with mechanical means of propulsion, which is engaged in sea fishing for profit, and includes-
(i)a country craft, and
(ii)a canoe, engaged in sea fishing for profit;