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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(a) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(a)every sea-going mechanically propelled ship of 200 tons gross and over for the time being registered in India, whether so registered before or after the date on which these rules come into force;