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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(6)the Central Government may exempt any passenger ship form the requirements of this rules to the extent that it is satisfied that compliance therewith is unreasonable or impracticable in the circumstances.