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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Indian Merchant Shipping (Medical Examination) Rules, 1958

(2)If a seaman fails to appear for the medical examination without any valid grounds in response to three consecutive calls from the 'Director' the latter may, after recording his reasons in writing, debar the seaman from appearing for the medical examination for a period not exceeding six months.