Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4)(d) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(d)A settee at least 1.83 metres in length or as near thereto as may be practicable in the circumstances, provided that the Central Government may permit the settee to be dispensed with-
(i)if it is satisfied that a settee of adequate dimensions cannot be placed in the room without interfering with the comfort of the occupants; or
(ii)in the case of a room which accommodates only one officer, if the Central Government has consulted such organizations as appears to it to be representative of the class of officer concerned and is satisfied that a fully upholstered easy chair with closed arms is provided in the room;