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[Cites 0, Cited by 0] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(1) in The Merchant Shipping Act, 1958

(1)Where it appears to the Central Government that due facilities are or will be given by the Government of any country outside India for recovering and apprehending seamen who desert from Indian ships in that country, the Central Government may, by notification in the Official Gazette, stating that such facilities are or will be given, declare that this section shall apply to seamen belonging to ships of such country, subject to such limitations or conditions as may be specified in the notification.