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

Union of India - Subsection

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

(e)the claim for concerned compensation may be brought directly by the seafarers concerned, or their next of kin, or a representative of the seafarers or designated beneficiary.