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

Union of India - Subsection

Section 3(44) in The Merchant Shipping Act, 1958

(44)"seamen's welfare officer" means the seamen's welfare officer referred to in section 13;[(44-A) "security" means maritime security and includes any measure to protect ports or ships or any person or thing relating directly or indirectly to maritime navigation,--
(i)against terrorism, sabotage, stowaways, illegal migrants, asylum seekers, piracy, armed robbery, seizure or pilferage; and
(ii)against any other hostile act or influence which threatens the security in the maritime transport sector, employed by the owners or operators or persons in charge of the vessels or manage-ment of port facilities, offshore installations and other marine organisations or establishments;" ].