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[Cites 0, Cited by 0] [Section 12(14)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(14)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)outstanding wages and other entitlements due from the ship owner to the seafarer under the employment agreement, the relevant collective bargaining agreement, limited to four months of any such outstanding wages and four months of any such outstanding entitlements;