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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(1) in The Merchant Shipping Act, 1958

(1)Where the master of a ship disrates a seaman, he shall forthwith enter or cause to be entered in the official log book a statement of the disrating, and furnish the seaman with a copy of the entry; and any reduction of wages consequent on the disrating shall not take effect until the entry has been so made and the copy so furnished.