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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Merchant Shipping (Fire Appliances) Rules, 1969

(3)The Central Government may exempt any tanker from the requirements of sub-rule (1) if it is satisfied that the tanker is provided with adequate installations discharging foam internally or externally to the tanks.