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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(b) in The Merchant Shipping (Distressed Seamen) Rules, 1960

(b)When the seaman is not employed as a member of the crew but is afford a passage on an Indian ship in accordance with the provisions of section 163 of the act :-