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[Cites 0, Cited by 2] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(2) in The Merchant Shipping Act, 1958

(2)If a master, owner or agent fails without reasonable cause to make payment at that time, he shall pay to the seaman such sum not exceeding the amount of two days' pay for each of the days commencing from the day of discharge during which payment is delayed as the shipping master may in each case decide, but the sum so payable shall not exceed ten days' double pay.