Section 2 in The Dock Workers (Regulation Of Employment) (Inapplicability To Major Ports) Act, 1997
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"appointed day", in relation to a major port, means the date specified under section 3 for that major port;(b)"Board" has the same meaning as in the Major Port Trusts Act, 1963 (38 of 1963);(c)"Dock Labour Board" means a Dock Labour Board established under section 5-A of the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1948);(d)"major port" has the same meaning as in the Indian Ports Act, 1908 (15 of 1908).
