Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 7 in The Merchant Shipping (Distressed Seamen) Rules, 1960

7. Period of relief.

- Subject to the provisions of these rules, a distressed seaman shall receive relief for so long as the Indian Consular Officer considers it necessary; and in every case in which relief is given beyond a period of one month, such officer shall report the circumstance of the case to the Director-General.