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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016

(2)They shall also apply to the Indian ship owners who are recruiting seafarers for any other employers, including recruitment for the foreign flag ships:Provided that nothing in these rules shall apply to the seafarers who seek any employment through unlicensed entities or any employment directly with the foreign ship owners or employers.