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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(2)(b) in The Merchant Shipping Act, 1958

(b)if it is an entry of wages due to or the property of a seaman or apprentice who dies, shall be signed by the mate and by some member of the crew besides the master.