(1)The following persons shall be subject to this Act, wherever they may be, namely:—(a)officers;(b)subordinate officers and other persons enrolled under this Act;(c)persons who have, by a general or special order of the Central Government, been required to serve in a ship, to such extent and subject to such conditions as may be prescribed; and(d)persons ordered to be received, or being passengers, on board any ship or aircraft of the Coast Guard, to such extent and subject to such conditions as may be prescribed.
