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[Cites 0, Cited by 2] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Merchant Shipping Act, 1958

(1)[ "cargo ship" means a ship which is not a "passenger ship".][(1-A)] [Original Clause (1) renumbered as Clause (1-A) and before Clause (1-A), as so Renumbered, Clause (1) inserted by Act 21 of 1966, Section 2 (w.e.f. 28.5.1966).] "coasting ship" means a ship exclusively employed in trading between any port or place in India and any other port or place on the continent of India or between ports or places in India and ports or places in Ceylon or Burma;