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[Cites 0, Cited by 0] [Section 19(13)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(13)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)The ship owner shall ensure that his ships carry on board a certificate or other documentary evidence of financial security issued by the financial security provider and copy of the same shall be posted in a conspicuous place on board where it is available to the seafarers;