Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 129] [Entire Act] Union of India - Subsection Section 129(3) in The Merchant Shipping Act, 1958 (3)Any sum payable under this section may be recovered as wages.
