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[Cites 0, Cited by 0] [Section 40(6)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(6)(iii) in The Merchant Shipping (Fire Appliances) Rules, 1969

(iii)if discharged into both cargo spaces and spaces containing boilers or internal combustion type of machinery, the quantity of gas need not be more than the maximum required either for the largest cargo compartment or machinery spaces;