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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Merchant Shipping (Maritime Labour) Rules, 2016

(1)The ship owner shall make payments due to seafarers working on board their ships at no greater than monthly intervals:Provided that in case of any collective bargaining agreement for the wages as mentioned in sub-rule (1), the same shall be paid as per the agreement at no greater than monthly intervals.