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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(8)(b) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

(b)there is an objective evidence demonstrating that the Company's Safety Management System has been functioning effectively for at least three months on board the ship, including inter alia, records from the internal audits carried out on the ship.