Section 95(1)(a) in The Merchant Shipping Act, 1958

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1)(a) in The Merchant Shipping Act, 1958

(a)[ to issue licence, to regulate and control the recruitment and placement service, and to-

(i)ensure that no fees or other charges for recruitment or placement of seafarers are borne directly or indirectly or in whole or in part, by the seafarers;

(ii)ensure that adequate machinery and procedures exist for the investigation, if necessary, of complaints concerning the activities of recruitment and placement services; and

(iii)to maintain registers of seamen in respect of the categories of seamen;]

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Union of India - Subsection

Section 95(1)(a) in The Merchant Shipping Act, 1958