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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6)(b) in The Merchant Shipping (Maritime Labour) Rules, 2016

(b)the ship owner has demonstrated to the recognised organisation or any other person authorised by the Director General of Shipping that the ship has adequate procedures to comply with this rule;