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[Cites 0, Cited by 0] [Section 10(14)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(14)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)relaxations from the required hours of rest under sub-rule (3) and sub-rule (4) may be allowed for not more than two consecutive weeks provided that the rest period is not less than seventy hours in any seven day period, and the interval between two periods of relaxation on board shall not be less than twice the duration of the relaxation;