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State of West Bengal - Section

Section 24 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954

24. Once a seaman is accepted for a Company Roster, his name shall continue to be so entered until a change in this behalf is permitted by the Director on the request either of the seaman or the shipping company. The Director shall not, save in exceptional circumstances, permit such change oftener than once in any year.