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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Merchant Shipping (Fire Appliances) Rules, 1969

(3)If any such ship carries firemen's outfits containing only breathing apparatus of the air hose type and an air hose exceeding 35 metres in length would be necessary to reach from the open deck well clear of any hatch or doorway to any part of the accommodation, service, cargo or machinery spaces, at least one breathing apparatus of the self-contained type shall be provided in addition.