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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(2)The Central Government may exempt any ship from the requirements of these rules, not being requirements relating to sleeping rooms, or office accommodation, to the extent that it is satisfied that accommodation equal to superior in standard to the accommodation required by these rules is available for the use or service of the crew in common with passengers.