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[Cites 0, Cited by 0] [Section 19(10)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(10)(d) in The Merchant Shipping (Maritime Labour) Rules, 2016

(d)the seafarers shall receive payment in accordance with the provisions of sub-rule (3), without prejudice to other legal right, but such payment may other claim made by the seafarers against the ship owner and arising from the same incident; and