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[Cites 0, Cited by 0] [Section 88A] [Entire Act]

Union of India - Subsection

Section 88A(a) in The Merchant Shipping Act, 1958

(a)"Declaration of Maritime Labour Compliance" means a declaration issued by the Director-General of Shipping or by any officer, authority or organisation authorised by him in this behalf, in respect of a ship that it meets with the requirements and standards set out in the provisions of the Maritime Labour Convention;