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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Union of India - Subsection Section 25(5) in The Merchant Shipping (Maritime Labour) Rules, 2016 (5)Any action taken to pursuant clause (c) of sub-rule 4 shall be subject to right of appeal to administrative authority as may be specified by the Director General of Shipping.
