Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960 (1)distressed seaman shall be given relief and maintenance till arrangement are made for his return to the proper return port or till a suitable employment is found for him.
