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 11] [Entire Act] Union of India - Subsection Section 11(1) in The National Welfare board for Seafarers Rules, 1963 (1)The Deputy Director General of Shipping in charge of Seamen's Welfare, who is an Ex-officio member of the Board under rule 4 shall also functions Secretary to the Board.
