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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016

(5)The revision referred to sub-rule (5) may be carried out once in every three years: Provided that the amount so revised shall not exceed twenty-five per cent, of the contribution referred to in sub-rule (1).