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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(i) in The Merchant Shipping (Maritime Labour) Rules, 2016

(i)"ship owner" includes another organisation or person, such as the manager, agent or bare-boat charterer, who has assumed the responsibility for the operation of the ship from the owner and who, on assuming such responsibility, has agreed to take over the duties and responsibilities imposed on ship owners in accordance with the maritime labour convention, regardless of whether any other organisations or persons fulfil certain duties or responsibilities on behalf of the ship owner;