Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(2) in The Merchant Shipping (Maritime Labour) Rules, 2016 (2)The ship owner shall ensure that the seafarers shall not be permitted to work on a ship unless they have successfully completed training for personal safety on board ship.
