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

Union of India - Subsection

Section 3(7) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974

(7)Notwithstanding anything contained in sub-rule (1), in the year of commencement of these rules, the annual fee payable under these rules shall be rupees five per seaman irrespective of the commencement of those rules.