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2[88A. Definitions.- In this Part, unless the context otherwise requires,- (a) "Declaration of Maritime Labour Compliance" means a declaration issued by the Director-General of Shipping or by any officer, authority or organization authorized by him in this behalf, in respect of a ship that it meets with the requirements and standards set out in the provisions of the Maritime Labour Convention; (b) "Maritime Labour Certificate" means the certificate issued by the Director-General of Shipping or by any officer, authority or organisation authorised by him in this behalf, in accordance with the provisions of the Maritime Labour Convention; (c) "Maritime Labour Convention" means the International Convention of Maritime Labour Organisation on Maritime Labour Standards signed in Geneva on the 23rd February, 2006; (d) "seafarer" means any person who is employed or engaged or works in any capacity on board a sea going ship, but does not include- (i) the employment or engagement or work on board in any capacity of any person in a ship of war; or (ii) any Government ship used for military or non-commercial purposes.    |
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