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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(18) in The Merchant Shipping (Maritime Labour) Rules, 2016

(18)The system of financial security, as provided in sub-rule (10), may be in the form of a social security scheme or insurance or fund or other similar arrangements. The form of the financial security shall be determined by the Director General of Shipping after consultation with the ship owners' and seafarers' organisations concerned.