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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(3) in The Merchant Shipping Act, 1958

(3)An Indian consular officer to whom any property of a deceased seaman or apprentice is delivered or who takes charge of any such property under this Act shall remit the property to the shipping master at the port of engagement of the deceased seaman or apprentice in such manner and shall render such accounts in respect thereof as may be prescribed.