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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2)(b) in The Merchant Shipping Act, 1958

(b)a statement, with full particulars, of any expenses that may have been caused to the master or owner of the ship by the absence of the seaman or apprentice, where the absence is due to a contravention by the seaman or apprentice of section 191;