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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(1)(a) in The Merchant Shipping Act, 1958

(a)in the case of wreck, loss or abandonment of the ship-
(i)wages at the rate to which he was entitled at the date of termination of his service for the period from the date his service is so terminated until he is returned to and arrives at a proper return port: