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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(2)When an Indian Consular Officer receives form 'C' in respect of any distressed seaman, such form shall also be sent to the Director-General along with the forms referred to in sub-rule (1).Issued by the Government of India