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Union of India - Section

Section 1899 in The Merchant Shipping (Fire Appliances) Rules, 1969

1899.

G.S.R. 932, dated the 3rd February, 1969. - In exercise of the powers conferred by Section 289 read with Cl. (b) of sub-section (2) of Section 458 of the Merchant Shipping Act, 1958 (44 of 1958), and in supersession of the Indian Merchant Shipping (Fire Appliances) Rules, 1956, the Central Government hereby makes the following rules, namely :-Preliminary