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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(4) in The Indian Port Health Rules, 1955

(4)If any person or member of the crew refuses or fails to pay any charges due from him, then, without prejudice to any proceedings that may be taken against him, such charges shall be recoverable from the owner or agent of the ship on which such person or member of the crew arrives.