Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(2)If a seaman, to whom an offer of employment to the nature referred to in sub0rule (1) is made refuse to take up the employment, he shall cease to be entitled to any relief or maintenance from the date of such refusal.