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

Union of India - Section

Section 138 in The Merchant Shipping Act, 1958

138. Right to wages and provisions. -

A seaman's right to wages and provisions shall be taken to begin either at the time at which he commences work or at the time specified in the agreement for his commencement of work or presence on board, whichever first happens.[138-A. Working hours of seamen.- The ordinary hours of work for all seamen shall not exceed forty-eight hours in a week.]