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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)the circumstances in which seafarers are entitled to repatriation in accordance with the provisions of clauses (b) and (c) of sub-rule (2);