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[Cites 0, Cited by 0] [Section 10(13)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(13)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)Nothing contained in this rule shall prevent the right of the master of a ship to require a seafarer to perform any hours of work necessary for the immediate safety of the ship, persons on board or cargo, or for the purpose of giving assistance to other ships or persons in distress at sea;