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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966

(1)Every foreign-going ship which is required to carry on board a medical officer in accordance with the provisions of Section 173 of the Act shall have on board the medicines, medical instruments, appliances, dressings and general medical equipments in quantity specified in Schedule I.