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[Cites 0, Cited by 0] [Section 19(10)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(10)(c) in The Merchant Shipping (Maritime Labour) Rules, 2016

(c)whereas the nature of the long-term disability of a seafarers makes it difficult to assess the full compensation to which the seafarers may be entitled, an interim payment shall be made to the seafarers so as to avoid undue hardship;