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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954

(3)The members of the Board representing the Central Government, shipowners and seamen shall, as far as possible, be equal in number and shall be appointed by the Central Government : Provided that the members representing the shipowners and seamen shall be appointed after consultation with the interests concerned.