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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Merchant Shipping (Fire Appliances) Rules, 1969

(2)Every such ship of Class VI shall also be provided in addition, with one of the fire extinguishing installations required under sub-rule (4) of rule 8.Explanation. - For the purposes of this sub-rule engine room and boiler room shall be regarded as a single area if they are not separated from each other by a bulkhead, and fuel oil may drain from the boiler room to the engine room bilges.