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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(2)In every other ship to which these rules apply, a room shall be appropriated for use, when necessary, as a temporary hospital. It shall not be used for any purpose other than the treatment of sick persons. The Central Government may exempt any ship sub-rule if it is satisfied that compliance therewith is unnecessary in the circumstances.