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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in Merchant Shipping (Seafarer Accommodation) Rules, 2016

(h)"ship-owner" means the owner of a ship, or any body of persons or any person such as the manager, agent or bareboat charterer, who has assumed the responsibility for operation of the ship from such owner and who, on assuming such responsibility, has agreed to take over the duties and responsibilities imposed on such owner in accordance with these rules, regardless of whether any other body of persons or persons fulfill certain of the duties or responsibilities on behalf of the owner of a ship.;