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

Union of India - Subsection

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

(b)any ship which is not normally engaged on international voyages but which in exceptional circumstance is required to undertake a single international voyage from the requirement of these rules, provided the ship complies with such safety requirements as are, in the opinion of the Central Government, adequate for the intended voyage.