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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

Union of India - Subsection

Section 376(1)(e) in The Merchant Shipping Act, 1958

(e)direct that any or all of the costs incurred by the master or owner of an Indian ship or on the maintenance of a seaman or apprentice while in prison outside India shall be paid out of and deducted from, the wages of that seaman or apprentice, whether earned or subsequently earned;