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[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(3)(f) in The Merchant Shipping Act, 1958

(f)the circumstances in which, or the conditions subject to which, any seaman or class of seamen, or any ship or class of ships, may be exempted from the operation of sub-section (2).