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Union of India - Section

Section 12 in The Merchant Shipping (Distressed Seamen) Rules, 1960

12. Return Port to be specified.

- The Indian Consular Officer, having determined the return port to which a distressed seaman is entitled to be sent, shall indicate that port on any document issued by him for the conveyance of the seaman to such port or nay port or place en route to the proper return port.