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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2)(k) in The Merchant Shipping Act, 1958

(k)where it is agreed that the services of any seaman shall end at any port not in India, a stipulation to provide him either fit employment on board some other ship bound to the port at which he was shipped or to such other port in India as may be agreed upon, or a passage to some port in India free of charge or on such other terms as may be agreed upon;
(kk)[ the terms of agreement with the crew shall be determined after consultation with such organisations in India as the Central Government may, by order, notify to be the most representative of the employers of seamen and of seamed.] [Inserted by Act No. 32 of 2014.]