Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(12) in The Merchant Shipping (Maritime Labour) Rules, 2016

(12)The ship owner shall ensure that no financial security shall be cancelled or terminated by the provider of the financial security without giving notice of atleast thirty days in advance, to the Director General of Shipping by the provider of financial security.