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[Cites 0, Cited by 6] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(o) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(o)claim by a master or member of the crew of a vessel or their heirs and dependents for wages or any sum due out of wages or adjudged to be due which may be recoverable as wages or cost of repatriation or social insurance contribution payable on their behalf or any amount an employer is under an obligation to pay to a person as an employee, whether the obligation arose out of a contract of employment or by operation of a law (including operation of a law of any country) for the time being in force, and includes any claim arising under a manning and crew agreement relating to a vessel, notwithstanding anything contained in the provisions of sections 150 and 151 of the Merchant Shipping Act, 1958;