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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)injury, not sickness, incurred otherwise than in the service of the ship; injury or sickness due to the wilful misconduct of the sick, injured or deceased seafarers; and