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 8] [Entire Act] Union of India - Subsection Section 8(3) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974 (3)All payments made under sub-rule (2) shall be debited to the expenditure head 54 "Mercantile Marine" Contributions/Payments on account of "Seamen's Welfare Fee".
