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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2)(c) in The Merchant Shipping Act, 1958

(c)on every return to a port in India before the final termination of a running agreement, the master shall discharge or engage before the shipping master at such port any seaman whom he is required by law so to discharge or engage, and shall upon every such return endorse on the agreement a statement (as the case may be) either that no such discharges or engagements have been made or are intended to be made before the ship leaves port, or that all those made have been made as required by law;