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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(1)(d) in The Merchant Shipping Act, 1958

(d)a payment of wages to a seaman or apprentice shall be valid in law notwithstanding any previous assignment of those wages or any attachment thereof or encumbrance thereon.