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Union of India - Act

Directing that amounts Deposited on Account of Fines on Seamen Shall be Transferred to the Seafarers Welfare Fund

UNION OF INDIA
India

Directing that amounts Deposited on Account of Fines on Seamen Shall be Transferred to the Seafarers Welfare Fund

Rule DIRECTING-THAT-AMOUNTS-DEPOSITED-ON-ACCOUNT-OF-FINES-ON-SEAMEN-SHALL-BE-TRANSFERRED-TO-THE-SEAFARERS-WELFARE-FUND of 1965

  • Published on 20 October 1965
  • Commenced on 20 October 1965
  • [This is the version of this document from 20 October 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
Directing that amounts Deposited on Account of Fines on Seamen Shall be Transferred to the Seafarers Welfare FundPublished vide Notification the Gazette of India, 1965, Part 2, Section 3(ii). P. 3540.

1.

S.O. 3357, dated 20th October, 1965. - In exercise of the powers conferred by sub-section (3) of Section 202 of the Merchant Shipping Act, 1958 the Central Government, hereby directs that the amounts already deposited by the masters or owners of ships and amounts to be deposited in future with the Shipping Masters on account of fines imposed on seamen shall be transferred to the Seafarers Welfare Fund to be utilised for the Welfare of Seamen.[Min. of Transport, No. 14-MT(13)/65]