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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Indian Merchant Shipping (Medical Examination) Rules, 1958

(1)The cost of the arrangements made by the Government for the medical examination of seaman may be recovered by the levy of a fee on all Shipping Companies engaging :
(i)seaman, in possession of certificate of physical fitness issued under these rules, and
(ii)seaman exempted in accordance with the provisions of these rules.