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 23] [Entire Act] Union of India - Subsection Section 23(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960 (1)As soon as possible after a distressed seaman is sent from his port, the Indian Consular Officer shall send to the Director-General returns of expenses in forms 'D' and 'E'.
