[(1)] The master of every foreign-going Indian ship and of every home-trade Indian ship of two hundred tons gross or more, the crew of which has been engaged before a shipping master, shall, before finally leaving the port where the engagement took place, sign and send to the nearest shipping master a full and accurate statement in the prescribed form, of every change which has taken place in his crew, and that statement shall be admissible in evidence.(2)[ A copy of the statement referred to in sub-section (1) shall also be sent to the seaman's employment office concerned.] [Section 105 renumbered as sub-Section (1) thereof and after sub-Section (1), as so renumbered, sub-Section (2) inserted by Act 41 of 1984, Section 6 (w.e.f. 15.7.1985).]
