2.    Definition.- 

(1) In this Act, unless there is anything repugnant in the subject or context,-

(a) "Agency" means the Maritime Security Agency constituted under section 3; 
 

(b) "Commanding Officer' ' means an officer appointed in command of a ship, vessel or establishment of the Agency or the officer on whom such command may devolve under this Act or the rules; 

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(c) "Director-General" means the Director-General of the Maritime Security Agency appointed under sub-section (2) of-section 3; 

(d) "establishment" means an establishment or station belonging to, or under the control of, the Agency, whether within or outside Pakistan; 

(e) "maritime interests of Pakistan" means rights, control, jurisdiction and sovereignty over Maritime Zones and includes the sovereign rights of Pakistan to explore, exploit, conserve, manage the living and non-living resources and other activities for economic exploitation, exploration and to safeguard the unauthorised exploitation of resources of Pakistan seas and prevention thereto from damage through pollution; 

(f)  "Maritime Zones" means the territorial waters,- the Contiguous Zone, Continental Shelf, Exclusive Economic Zone of Pakistan or any other zone or area declared as such by the Federal Government; 

(g) "member of the staff' includes a Chief Petty Officer, Petty Officer, junior commissioned officer, sailor and other ministerial staff of the Agency;

 
(h) "officer" means a person appointed in a pay scale as an officer of the Agency, but does not include a member of the staff; 

(i) "prescribed" means prescribed by rules made under this Act; "regulations" means regulations made under this Act; 

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(k) "rules" means rules made under this Act; and 

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(l) "territorial waters", "Continuous Zone", "Continental Shelf" and "Exclusive Economic Zone" shall have the meanings respectively assigned to them in the Territorial Waters and Maritime Zones Act, 1976 (LXXXII of 1976). 

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(2) All words and expressions used but not defined in this Act shall, unless the context otherwise requires, have the same meanings as assigned to them in the Pakistan Navy Ordinance, 1961 (XXXV of 1961).