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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5)(c) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016

(c)any monetary loss including the outstanding wages and other entitlements due from the ship owner to the seafarer that they may incur as a result of the failure of a recruitment and placement service or the relevant ship owner to meet its obligation under the seafarers employment agreement or the relevant collective bargaining agreement.