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[Cites 0, Cited by 0] [Section 40(6)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(6)(ii) in The Merchant Shipping (Fire Appliances) Rules, 1969

(ii)if discharged into cargo spaces, the quantity of gas available shall be sufficient to give a minimum volume of free gas equal to 30 per cent of the gross volume of the largest cargo compartment in the ship which is capable of being sealed;