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[Cites 0, Cited by 1] [Section 202(1)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(1)(b) in The Merchant Shipping Act, 1958

(b)if the seaman is discharged at any port or place outside India and the offence and such entries as aforesaid are proved to the satisfaction of the Indian consular officer, by whose sanction he is so discharged, the fine shall thereupon be deducted as aforesaid, and an entry of such deduction shall then be made in the official log book, if any, and signed by such officer and on the return of the ship to India, the master or owner shall pay over such fine to the shipping master before whom the crew is discharged.