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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(f) in Prevention Of Collision On National Waterways Regulations, 2002

(f)Where from any sufficient cause, it is impracticable for vessel or object being towed to exhibit the lights prescribed in this regulation, all possible measures shall be taken to light the vessel or the object towed at least to indicate the presence of unlighted vessel or object.