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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Merchant Shipping (Fire Appliances) Rules, 1969

(3)The provisions of sub-rule (1) shall not apply if the Central Government is satisfied that to require compliance therewith will be unreasonable having regard to the short duration of the voyages on which the ship is engaged.