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1. Short title and extent.- (1) This Act may be called the Indian Carriage of Goods by Sea Act, 1925. (2) It extends to 5[the whole of India]. 1. This Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch., to Pondicherry by Reg. 7 of 1963, s. 3 and Sch. I and to the whole of the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. 2. The words "including the delegates representing His Majesty" omitted by Act 52 of 1964, s. 3 and the Second Schedule. 3. Ins. by Act 28 of 1993, s. 31 and the Schedule (w.e.f. 16-10-1992). 4. Subs. by Act 52 of 1964, s. 3 and the Second Schedule, for third and fourth paragraphs. 5. Subs. by the A.O. 1950, for "all the Provinces of India". 6. Subs. ibid., for "the provinces".    |
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