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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974

(2)The Central Government may determine the cost of collection of the annual fees for every year and after deducting such costs from the gross collection referred to in sub-rule (1). the net proceeds shall be paid to the Seafarers Welfare Fund Society after due appropriation by the Parliament.