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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(b)permit the use of gaseous fuel in ships designed for the carriage of liquefied gas if such fuel results solely from evaporation of cargo carried.