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[Cites 0, Cited by 0] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(1) in The Merchant Shipping Act, 1958

(1)Any person who receives or takes into his possession or under his control any money or other property of a seaman or apprentice shall return the same or pay the value thereof when required by the seaman or apprentice subject to deduction of such amounts as may be justly due to him from the seaman or apprentice in respect of board or lodging or otherwise.