(2)The provisions of clauses (b) and (c) of sub-section (1) shall not apply to so much of the wages of a seaman as have been or are hereafter assigned by way of contribution to any fund or scheme approved in this behalf by the Central Government, the main purposes of which is the provision for seamen of health or social insurance benefits and the provisions of clauses (a) and (b) of sub-section (1) shall not apply to anything done or to be done for giving effect to such an assignment.
