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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(2)When a seaman is placed on board an Indian ship in accordance with the provisions of rule 10, the Indian Consular Officer shall fill in, sign and deliver to the Master of such ship, a Conveyance Order in form 'B' showing the report to which the seaman is entitled to be sent.