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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1)(c) in The Merchant Shipping Act, 1958

(c)when the crew is first engaged, the agreement shall be signed in duplicate, and one part shall be retained by the shipping master, and the other part shall be delivered to the master, and shall contain a special place or form for the descriptions and signatures of substitutes or persons engaged subsequently to the first departure of the ship;