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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(8)(c) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(c)The Central Government may exempt;
(i)any ship under 500 tons from any of the requirements of this sub-rules;
(ii)any ship from the requirements of clause (b) of the sub-rule to the extent that it is satisfied that it is unreasonable or impracticable in the circumstances to remove obstructions above the beds in the crew accommodation of that ship.