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[Cites 0, Cited by 0] [Section 19(10)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(10)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)the contractual compensation, as set out in the seafarers' employment agreement and without prejudice to clause (c) sub-rule (10), shall be paid in full and without delay;