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[Cites 0, Cited by 1] [Section 88A] [Entire Act]

Union of India - Subsection

Section 88A(d) in The Merchant Shipping Act, 1958

(d)"seafarer" means any person who is employed or engaged or works in any capacity on board a sea going ship, but does not include-
(i)the employment or engagement or work on board in any capacity of any person in a ship of war; or
(ii)any Government ship used for military or non-commercial purposes.