 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
1[113. Power to make rules respecting employment of young persons.- The Central Government may make rules for the purposes of employment of young persons, prescribing- (a) the authorities, whose certificates of physical fitness shall be accepted for the purposes of section 111; (b) the form of register of young persons to be maintained in ships where there is no agreement with the crew.] Engagement of seamen by masters of ships other than Indian ships    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back