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[Cites 0, Cited by 0] [Section 12(9)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(9)(b) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(b)windows shall not be fitted in engine casings except where the Central Government is satisfied that they are necessary and will not constitute a fire hazard. Where such windows are fitted they shall be of non-opening type and shall be of fire resisting construction fitted with wire reinforced glass and shall have permanently attached external shutters of steel or other equivalent material.