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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(2) in The Merchant Shipping Act, 1958

(2)If a seaman or apprentice is discharged from an Indian ship in terms of sub-section (1), the provisions of section 123 shall apply as if the service of the seaman or apprentice had been terminated without his consent and before the expiration of the period for which the seaman was engaged or the apprentice was bound.