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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(6)In every ship of 3,000 tons or over with a catering department of more than 7 persons mess room shall be provided for ratings of the catering department which shall be separate from those provided for ratings of other department, unless the Central Government permits a combined mess room fro petty officers and other ratings of all departments in accordance with the provisions of sub-rule (5).If in any other ship a separate mess room is not provided for ratings of the catering department messing accommodation shall be provided for them in mess rooms provided for other ratings.