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[Cites 0, Cited by 0] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(2) in The Merchant Shipping Act, 1958

(2)The Indian consular officer may, if he thinks it expedient, require the property of the seaman or apprentice to be delivered and paid to him and shall thereupon give to the master a receipt therefor and endorse under his hand upon the agreement with the crew such particulars with respect thereto as the Central Government may require.