Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 154] [Entire Act] Union of India - Subsection Section 154(2) in The Merchant Shipping (Shipping Office Forms) Rules, 1963 (2)The property may be recovered in the same court and manner in which the wages of seamen may be recovered under this Act.Ships to have sufficient provisions and water
