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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Merchant Shipping (Medical Examination) Rules, 2000

(3)The expenses for periodic medical examinations [pre-sign-on and post-sign-off (when required)] and vaccination, if applicable, for employment purposes shall be borne by the concerned shipping company.