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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Merchant Shipping (Seafarer Accommodation) Rules, 2016

(2)The seafarer accommodation facilities and its maintenance on a ship, as per these rules, shall be verified during the initial, intermediate, renewal and additional surveys associated with the Maritime Labour Certificate and Declaration of Maritime Labour Compliance.