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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(g) in The Merchant Shipping (Maritime Labour) Rules, 2016

(g)the termination of the agreement and the conditions thereof, including,-
(i)if the agreement has been made for an indefinite period, the conditions entitling either party to terminate it, the required period of notice, which shall not be less for the ship owner than for the seafarer;
(ii)if the agreement has been made for a definite period, the date fixed for its expiry; and
(iii)if the agreement has been made for a voyage, the port of destination and the time which has to expire after arrival before the seafarer should be discharged;