Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 23 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954

23. The name of a seaman may be entered in the General Roster or in a Company Roster but not in both :

Provided that no name shall be entered in a Company Roster unless the Company and the seamen concerned have consented in writing to such name being so entered.