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[Cites 0, Cited by 0] [Section 356Q] [Entire Act]

Union of India - Subsection

Section 356Q(j) in The Merchant Shipping Act, 1958

(j)"ship" means a vessel of any type whatsoever operating in the marine environment and includes hydrofoil boats, air-cushion vehicles, submersibles, floating craft, fixed or floating platforms, floating storage units and floating production storage and off-loading units.