Section 31(7)(b) in The Merchant Shipping (Crew Accommodation) Rules, 1960

[Cites 0, Cited by 0] [Section 31(7)] [Section 31] [Entire Act]

(b)In every ship-

(i)which does not attract the provisions of rule 12A;

(ii)the keel of which was laid or which was at a similar stage of construction on the 1st day of January, 1967; and

(iii)which is intended to be employed, whether permanent or temporarily, on voyages to, from or within Persian Gulf area--

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