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[Cites 0, Cited by 0] [Section 218A] [Entire Act]

Union of India - Subsection

Section 218A(1) in The Merchant Shipping Act, 1958

(1)The Central Government may, having regard to the provisions of the Maritime Labour Convention, and in consultation with such organisations in India as the Central Government may, by order, notify to be the most representative of the employers of seamen and of seamen, make rules for carrying out the purposes of this Part.