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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(a) in The Merchant Shipping (Fire Appliances) Rules, 1969

(a)any ship of Class V, VII or VIII from the requirements of these rules if it is satisfied that by the nature of her construction and design it is neither practicable nor reasonable for that ship to comply with such requirements;