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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(b) in The Merchant Shipping (Maritime Labour) Rules, 2016

(b)The ship owner shall provide financial security to assure compensation in the event of the death or long-term disability of seafarers due to an occupational injury, illness or hazard, as set out in the seafarers' employment agreement or collective agreement;