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] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The Merchant Shipping (Maritime Labour) Rules, 2016

(4)The Director General of Shipping may limit the liability of the ship owner to defray the expenses of medical care and aboard and lodging to a period which shall not be less than sixteen weeks from the day of the injury or the commencement of the sickness.