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

Union of India - Subsection

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

(n)Subject to the provisions of sub-rule (3) of rule 23, sub-rule (6) of rule 27 and sub-rule (16) of rule 31 there shall be no direct opening between the crew accommodation (other than recreation deck spaces or passageways) and any sanitary accommodation, laundry or drying room (whether or not such sanitary accommodation) Provided that nothing in this clause shall prohibit direct openings between spaces forming part of sanitary accommodation, or between spaces appropriated for use as laundries or drying rooms.