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[Cites 0, Cited by 0] [Section 179] [Entire Act]

Union of India - Subsection

Section 179(2) in The Merchant Shipping Act, 1958

(2)If any collector has reason to believe that any seaman who ordinarily resides or has property in his district and who is a party to any proceedings pending before any Court is unable to appear therein or is a serving seaman, the collector may certify the facts to the Court.