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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960

(c)where such space is 20 per cent and above of the gross tonnage, the deduction shall consist of the tonnage of the space occupied by or required to be enclosed for the proper working of the boilers and machinery with the addition of three-fourth of the tonnage of that space;