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Union of India - Section

Section 18 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016

18. Placing of seafarer.

- Without prejudice to the provisions of the foregoing rules, the recruitment and placement service provider shall ensure that a seafarer, with whom an employment agreement is entered, is put on board the ship, if the seafarer is ready and willing to do so and reports to the ship as directed.