Section 4(17) in The Merchant Shipping (Recruitment And Placement Of Seafarers) Rules, 2005
(17)[ In the event of any change in the agreement between the recruitment and placement service and the employer or the shipowner, as the case may be, or in the event of any new agreement with any other employer or ship owner, the recruitment and placement service shall, within seven days thereof, intimate the same to the Director along with the copy of the amended agreement, or new agreement, as the case may be.] [ Inserted by G.S.R. 318(E), dated 30.4.2007 (w.e.f. 30.4.2007).]
