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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Merchant Shipping (Medical Examination) Rules, 2000

(3)On receipt of the appeal the Director, Seamen's Employment Office shall refer it to the appellate authority immediately and if ordered inform the seaman of the date, time and place of his examination by the appellate authority.