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[Cites 0, Cited by 1] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(2) in The Merchant Shipping Act, 1958

(2)For the purposes of such reimbursement the master or the owner or his agent may, if the wages are earned subsequent to the desertion, recover them in the same manner as the deserter could have recovered them if not forfeited; and the Court in any legal proceeding relating to such wages may order them to be paid accordingly.