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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(g) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(g)any other ship not being a ship engaged in the carriage of cargo, if it is satisfied that compliance with such requirement is unreasonable or impracticable by reason of the size or intended service of the ship.