Section 3(36)(a) in The Merchant Shipping Act, 1958

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Union of India - Subsection

Section 3(36)(a) in The Merchant Shipping Act, 1958

(a)"repatriation expenses" means expenses incurred in returning a distressed seaman to a proper return port and in providing him with necessary clothing and maintenance until his arrival at such port, and includes in the case of a shipwrecked seaman the repayment of expenses incurred in conveying him to port after shipwreck and maintaining him while being so conveyed; and

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Union of India - Subsection

Section 3(36)(a) in The Merchant Shipping Act, 1958