Section 312(2)(b) in The Merchant Shipping Act, 1958

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Union of India - Subsection

Section 312(2)(b) in The Merchant Shipping Act, 1958

(b)the ship complies with the conditions of assignment in principle and also in detail so far as, in the opinion of the Central Government, is reasonable and practicable having regard to the efficiency of the protection of openings, the guard rails, the freeing ports and the means of access to the crew's quarters provided by the arrangements, fittings and appliances existing on the ship at the time when she is first surveyed under this section; and

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Union of India - Subsection

Section 312(2)(b) in The Merchant Shipping Act, 1958