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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(1) in The Merchant Shipping Act, 1958

(1)A payment under an allotment note shall begin at the expiry of [one month from the date on which the seaman's right to wages begins], and shall be made at the expiration of every subsequent month after the first month, and shall be made only in respect of the wages earned before the date of payment.