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[Cites 0, Cited by 0] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(2) in The Merchant Shipping Act, 1958

(2)The master shall forthwith transmit such copy to the shipping master at the port at which the seaman or apprentice was shipped, and the shipping master shall, if required, cause the same to be produced in any legal proceeding.