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[Cites 0, Cited by 0] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(4) in The Merchant Shipping (Shipping Office Forms) Rules, 1963

(4)In all other cases any reasonable expenses duly incurred by the owner for any master, seaman or apprentice in respect of illness, shall, if proved to the satisfaction of the Indian consular officer a shipping master, be deducted from the wages of the master, seaman or apprentice.