Section 9(2) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
(2)Any refund made under sub-rule (1) shall be adjusted under the Head "XI" Mercantile Marine Deduct Refunds.[Provided that the competent authority may, for reasons to be recorded in writing extend such period by a further period upto twelve months.] [Substituted by G.S.R. 588, dated 23rd June, 1982]
