Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in The Merchant Shipping (Maritime Labour) Rules, 2016 (1)The ship owner shall ensure that the seafarers shall not work on a ship unless they are trained or certified as competent or otherwise qualified to perform their duties.
