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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(3)(b) in The Merchant Shipping Act, 1958

(b)[ the levy and collection of such fees as may be specified for the issue of licences to recruitment and placement services, renewal of such licences and services to be rendered by the seamen's employment office; [Substituted by Act 63 of 2002, Section 4, for Clauses (b) and (c) (w.e.f. 1.2.2003).]