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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Merchant Shipping (Maritime Labour) Rules, 2016

(2)The ship owner shall adopt a standard medical report form for use by the masters of the ship and relevant onshore and on-board medical personnel as specified by the Director General of Shipping and the form when completed, its contents shall be kept confidential and shall only be used to facilitate the treatment of seafarers.