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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(1)The Master of a ship who desires to deposit the expenses for the maintenance and repatriation of a discharged seaman referred in sub-section (3) of section 162 of the Act, shall deposit the expenses with the Indian Consular Officer by whose authority such seaman was discharged.