Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(7)(a) in The Merchant Shipping (Fire Appliances) Rules, 1969

(a)the capacity of any fire extinguisher other than a carbon dioxide fire extinguisher shall be taken to be the greatest volume or weight of extinguishing medium which it can contain when sufficient space is left to ensure the proper operation of the extinguisher.