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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Merchant Shipping (Maritime Labour) Rules, 2016

(6)The Director General of Shipping may limit the liability of the ship owner to pay wages in whole or in part in respect of a seafarers no longer on board to period which shall not be less than sixteen weeks from the days of the injury or the commencement of the sickness.