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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Employee's Compensation Act, 1923

(4)No half-monthly payment shall be payable in respect of the period during which the owner of the ship is, under any law in force for the time being relating to merchant shipping, liable to defray the expenses of maintenance of the injured master or seaman.