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

Union of India - Subsection

Section 3(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(1)Every application for relief and maintenance under section 161of the Act shall be made by the distressed seaman, in writing and be presented in person to the Indian Consular officer at or near the place where the applicant is in distress, within three months of his having left his last ship.