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[Cites 0, Cited by 0] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(2) in The Merchant Shipping Act, 1958

(2)If the master, seaman or apprentice is on account of any illness or injury temporarily removed from his ship, at a port other than his proper return port, for the purpose of preventing infection, or otherwise for the convenience of the ship, and subsequently returns to his duty, the expenses of removal and of providing the necessary surgical and medical advice, attendance and treatment and medicine and of his maintenance while away from the ship, shall be defrayed in like manner.