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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(3)Where the Indian Consular Officer is satisfied that, on account of illness or other sufficient cause, a distressed seaman is not able to write the application or present it in person, the Indian Consular Officer may accept an application made by any other person on behalf of the distressed seaman.