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

Union of India - Subsection

Section 2(1)(a) in The Seaward Artillery Practice Act, 1949

(a)"notified area" means any part of the area of the sea and the shores adjoining that area which may be specified in this behalf by notification under section 3;