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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2)(b) in The Merchant Shipping Act, 1958

(b)where the shipping master, on the ground of urgency, has authorised a young person to be engaged and carried to sea, without the certificate required by sub-section (1) being delivered to the master, and the young person is not employed beyond the first port at which the ship in which he is so engaged calls except in accordance with the provisions of sub-section (1).