Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974

(1)The amount of annual fee collected under these rules shall be credited to the Consolidated Fund of India under the revenue receipt head XI Mercantile Marine "Seamen's Welfare Fee".