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

Union of India - Subsection

Section 2(f) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(f)["Registrar"] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'register'.] means the [registrar] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'register'.] of Indian fishing boats appointed under section 435E of the Act;