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

Union of India - Subsection

Section 19(17) in The Merchant Shipping (Maritime Labour) Rules, 2016

(17)For the purposes of sub-rule (10), the term "contractual claim" means any claim which relates to death or long-term disability of seafarers due to an occupational injury, illness or hazard as set out in the seafarers' employment agreement or collective bargaining agreement.