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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Merchant Shipping (Maritime Labour) Rules, 2016

(3)The Director General of Shipping shall establish social security protection progressively for all its seafarers serving on board Indian ships or on board other flag state ships, in collaboration with the stakeholder's equivalent schemes as per the national circumstances.