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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(1)(b) in The Merchant Shipping Act, 1958

(b)if the interests of the seaman in the proceeding are, in the opinion of the Court, either identical with those of any other party thereto and adequately represented by such other party, or merely of a formal nature.