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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(l) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(l)There shall be no direct opening between the crew accommodation (other than recreation deck spaces) and any space used as a store room for engine room stores or deck department stores. The Central Government may exempt any ship of under 500 tons form the requirement of this clause to the extent that it is satisfied that compliance therewith is impractical in the circumstances.