Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(d) in The Merchant Shipping (Maritime Labour) Rules, 2016

(d)The ship owner shall be liable to pay the cost of funeral expenses in the case of death occurring on board or ashore during the period of engagement.