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435B. Definition.- For the purposes of this Part, "Indian fishing boat" means- (a) every fishing vessel as defined in clause (12) of section 3; (b) every sailing vessel, whether or not fitted with mechanical means of propulsion, solely engaged in fishing for profit; (c) every boat or craft of any other type used solely for fishing which the Central Government may, by notification in the Official Gazette, specify to be a fishing boat for the purpose of this section, which is owned wholly by persons to each of whom any of the descriptions specified in clause (a) or in clause (b) or in clause (c), as the case may be, of section 21 applies or which satisfies such other requirements as the Central Government may, by notification in the Official Gazette, specify.    |
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