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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 100 in The Merchant Shipping Act, 1958

100. Agreements with crew. -

The master of every Indian ship, except a home-trade ship of less than two hundred tons gross, shall enter into an agreement (in this Act called the agreement with the crew) in accordance with this Act with every seamen whom he engages in, and carries to sea as one of his crew from any port in India.