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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Merchant Shipping (Maritime Labour) Rules, 2016

(3)Director General of Shipping shall, when determining, approving or revising the manning levels, take into account the need to avoid or minimise the excessive hours of work so as to ensure sufficient rest and to limit fatigue, and also the principles in the applicable international instruments, especially those of the International Maritime Organisation, on manning levels.