(1)As respects wages due or accruing to a seaman or apprentice-(a)they shall not be subject to attachment by order of any Court;(b)an assignment thereof made prior to the accruing thereof shall not bind the person making the same;(c)a power of attorney or authority for the receipt thereof shall not be irrevocable;(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.
