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[Cites 0, Cited by 0] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(1) in The Merchant Shipping Act, 1958

(1)Where any wages or other property are under this Act forfeited for desertion from a ship, they shall be applied towards reimbursing the expenses caused by the desertion to the master or the owner of the ship, and subject to that reimbursement, shall be paid to the Central Government.