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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Merchant Shipping (Seafarer Accommodation) Rules, 2016

(1)On being satisfied that an Indian ship has been provided with seafarer accommodation in accordance with these rules, a `record of compliance' may be issued to such ship by the directorate or a body of persons authorised by the Director General, in the form provided in the Fifth Schedule.