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 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(1)On arrival at the port to which a seaman has been conveyed, the Master of the conveying ship shall produce the Conveyance Order to the Indian Consular Officer at the port, if the port is a foreign one, or to the Shipping Master if it is an Indian port, after duly filling in and signing Part 3 thereof.