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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(1)(b) in The Merchant Shipping Act, 1958

(b)if it is shown that any of those provisions are or have during the voyage been bad in quality or unfit for use, the seaman shall receive by way of compensation for that reduction or bad quality according to the time of its continuance, sums in accordance with such scale as may be prescribed, to be paid to him in addition to, and to be recoverable as, wages.