(d)to hear and decide disputes under section 132 between a master, owner or agent of a ship and any of the crew of the ship;(dd)[ to transmit the complaint of any dispute of a foreign seaman of a vessel, registered in a country other than India, in Indian territorial waters, with the master, owner or agent, to the competent authority of the country of registration and a copy of such complaint shall be forwarded to the Director General, International Labour Organisation Office;]
