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The Coasting-Vessels Act, 1838 1The 2*** Coasting-Vessels Act, 1838] [Act No. 19 of 1838] [27th August, 1838.] 3[1. Extent.- This Act extends in the first instance 4[to the territories which, immediately before the 1st November, 1956, were comprised in the States] of Bombay, Saurashtra and Kutch, but the Central Government may, by notification in the Offici al Gazette, extend it to any other State 5[or part of a State] which has a sea-coast.] 1. Short title given by the Bombay Short Titles Act, 1921 (Born. Act 2 of 1921). This Act was declared by the Laws Local Extent Act, 1874 (15 of 1874), s. 5, to be in force in the whole of the Bombay Presidency, except the Scheduled Districts. This Act has been repealed in so far as it applies to sea-going ships fitted with mechanical means of propulsion and to sailing vessels by the Merchant Shipping Act, 1958 (44 of 1958), s. 461 and Sch. The Act came into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I (w.e.f. 1-10-1963). The Act has been extended to Goa, Daman and Diu with modifications by Reg. 12 of 1962 and Sch. (w.e.f. 1-2-1965) and to Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. (w.e.f. 1-10-1968). 2. The word "Bombay" omitted by Act 22 of 1952, s. 3. 3. Ins. by s. 4, ibid. Original s. 1 was rep. by Act 14 of 1870, s. 1 and Sch., Pt. II. 4. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "to the States". 5. Ins., ibid.    |
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