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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Merchant Shipping (Fire Appliances) Rules, 1969

(1)Every ship of Class VI, other than a tanker, on which a supply of electric energy is available shall be provided with a portable drilling machine to provide emergency means of access to fires through decks, casings or bulkheads.