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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(d) in The Merchant Shipping (Crew Accommodation) Rules, 1960

(d)in the opinion of a surveyor, there is reason to believe (whether or not in consequence of a complaint) that any of the provisions of these rules has been contravened in respect of that ship, or that nay condition subject to which the Central Government has exempted the ship from a requirement of these rules has not been satisfied: