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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4)(b) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(b)a cargo ship in which the number of members of crew are more than 100, render full compliance of this requirement unreasonable or impracticable exempt such ship from the requirement in full or to such extent as it deems necessary.
(i)a bath and a shower combined shall be deemed as a bath only;
(ii)in determining the required number of baths or showers or wash basins no account shall be taken of any private baths or showers or wash basins provided in pursuance of these rule or of persons for whose use such baths or showers or wash basins are provided:
(iii)a bath, shower or wash basin shall be deemed to be private if it is appropriate for the exclusive use of not more than four persons.]