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[Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act]

Union of India - Subsection

Section 218(2)(d) in The Merchant Shipping Act, 1958

(d)the levy of fees payable by owners of ships at such rates as may be prescribed (which may be at different rates for different classes of ships) for the purpose of providing amenities to seamen and for taking other measures for the welfare of seamen;