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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Act" means the Merchant Shipping Act, 1958 (44 of 1958); (b) "appointed day" means the date of commencement of this Act; (c) "Committee" means the Shipping Development Fund Committee constituted under section 15 of the Act; (d) "designated person" means the person appointed as such under section 16 of this Act; (e) "Fund" means the Shipping Development Fund formed under section 14 of the Act; (f) "notified order" means an order notified in the Official Gazette; (g) "shipowner" means a person of the description mentioned in section 21 of the Act or who had obtained loans or financial assistance in any other form from the Committee; (h) "shipping concern" means any concern engaged in the business of shipping, owned, controlled or managed by a shipowner.    |
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