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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(4) in The Merchant Shipping Act, 1958

(4)If the shipping master either certifies that the seaman is not for the time being a serving seaman or fails within two months from the date of the receipt of the notice under sub-section (1) or sub-section (2), as the case may be, to certify that the seaman is a serving seaman, the Court may, if it thinks fit, continue the proceeding.