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[Cites 0, Cited by 0] [Section 3(46)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(46)(ii) in The Merchant Shipping Act, 1958

(ii)where the seaman did not enter into his agreement in India, for the port to which the seaman has returned, or is expected to return, on the completion of his latest voyage;