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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7)(a) in The Merchant Shipping (Maritime Labour) Rules, 2016

(a)the Director General of Shipping shall arrange for repatriation of the seafarers concerned or the country from which the seafarers are to be repatriated or the country of which they are a national may arrange for their repatriation and in all such cases the cost shall be recovered from the financial security referred to in sub-rules (1) and (12) of rule 12;