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Union of India - Section

Section 185 in The Merchant Shipping Act, 1958

185. Assignment or sale of salvage invalid. -

Subject to the provisions of this Act, an assignment of salvage payable to a seaman or apprentice made prior to the accruing thereof shall not bind the person making the same, and a power-of-attorney or authority for the receipt of any such salvage shall not be irrevocable.