(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).]
