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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(3)It shall be the duty of the Indian Consular Officer to see that the expenses on account of the relief and maintenance of a distressed seaman is kept at the minimum;in no case money payment shall be made to the distressed seaman.