Section 52(2)(a) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

(a)Every ship's derrick (other than derrick crane) shall be clearly marked with its safe working load when the derrick is used--

(i)in single purchase,

(ii)with a lower cargo block, and

(iii)in union purchases in all possible block positions.

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