 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
146. Restrictions on suits for wages.- A proceeding for the recovery of wages due to a seaman or apprentice shall not be instituted by or on behalf of any seaman or apprentice in any civil court except where- (a) the owner of the ship has been declared insolvent; (b) the ship is under arrest or sold by the authority of any Court; (c) 1[a Judicial Magistrate of the first class or a Metropolitan Magistrate as the case may be,] refers a claim to the Court.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back