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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(3) in The Merchant Shipping Act, 1958

(3)The master shall, at the time when he delivers the statements referred to in sub-section (2) to the shipping master also, deliver to him the amount due to the seaman or apprentice in respect of wages and the property that was left on board by him, and the shipping master shall give to the master a receipt therefor in the prescribed form.