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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2) in The Merchant Shipping Act, 1958

(2)Before selling any valuables comprised in the said effects, such officer or shipping master shall endeavour to ascertain the wishes of the next-of-kin of the deceased seaman or apprentice as to the disposal of such valuables and shall, if practicable and lawful, comply with such wishes.