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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4)(c) in The Merchant Shipping (Maritime Labour) Rules, 2016

(c)to require that any deficiency is remedied and, where they have grounds to believe that deficiencies constitute a serious breach of the requirements of these rules, including seafarers' rights, or represent a significant danger to seafarers' safety, health or security, to prohibit a ship from leaving port until necessary remedial actions are taken.