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

State of West Bengal - Subsection

Section 2(12) in The West Bengal Maritime Board Act, 2000

(12)"master", in relation to a vessel, or craft, making use of any minor port, means any person having, for the time being, the charge or control of such vessel or craft, as the case may be, except a pilot, harbour-master, dock-master, or berthing master of the port;