Section 6 in The Merchant Shipping (Amendment) Act, 2002
6. Insertion of new section 97A.-
After section 97 of the principal Act, the following section shall be inserted, namely:-" 97A. Prohibition against discrimination.- There shall be no discrimination between seamen,-(a)on the ground of their membership or lack of membership in any particular union purporting to represent the interests of seamen and membership in such union shall not be pre- requisite condition;(b)on the basis of training institute from where they obtained training or place of issue of their continuous discharge certificates, for their recruitment and engagement on board any ship.".
