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[Cites 0, Cited by 1] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(1) in The Merchant Shipping Act, 1958

(1)A person or company or organisation including a union purporting to represent the interests of seamen shall not demand or receive, either directly or indirectly, from any seamen or person seeking employment as seaman or any person on his behalf, any remuneration or donation or fees or compulsory subscription of any kind attributable from such seaman or person's employment as seaman, other than the fees authorised by this Act.