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[Cites 0, Cited by 0] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(a) in The Merchant Shipping Act, 1958

(a)while such imprisonment lasts, no person shall without the previous sanction in writing of the Central Government or of such officer as it may specify in this behalf, engage in India any person to serve as a substitute for such seaman on board the ship; and