Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] Union of India - Subsection Section 152(3) in The Merchant Shipping Act, 1958 (3)The said money, balance of wages and other effects are in this Act referred to as the property of the seaman or apprentice.
