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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Merchant Shipping (Maritime Labour) Rules, 2016

(1)For the purpose of these rules, the term.-
(a)"hours of work" means time during which seafarers are required to do work on account of the ship;
(b)"hours of rest" means time outside the hours of work but does not include short breaks or meal breaks up to one hour during the hours of work.