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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(3)(c) in The Merchant Shipping Act, 1958

(c)the issue of directions by the Central Government to any seamen's employment office or any recruitment and placement service with reference to the exercise of any of its powers;
(ca)the conditions under which the recruitment and placement service to recruit and place seafarers abroad;
(cb)the circumstances and conditions under which licence to be suspended or withdrawn;
(cc)the conditions under which seafarers' personal data to be processed by the recruitment and placement services including the collection, storage, combination and communication of such data to third parties;]