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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(3)In every ship in which the electrical load includes services essential for the propulsion or safety of the ship and the normal sea load is such as to require simultaneous working of two or more generators, arrangements shall be made to trip automatically sufficient non-essential load when the total current exceeds the connected generator capacity.