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Citedby 3 docs
The General Clauses Act, 1897
Navjagrut Labour Union And Anr. vs Ahmedabad Electricity Co. Ltd. ... on 6 July, 2007
Marakanda Sahu vs Lal Sadananda Singh on 7 September, 1951

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[Section 3] [Complete Act]
Central Government Act
Section 3(33) in The General Clauses Act, 1897
(33) " master", used with reference to a ship, shall mean any person (except a pilot or harbour- master) having for the time being control or charge of the ship: