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179. Particulars to be furnished in plaints, etc.- (1) If any person presenting any plaint, application or appeal to any Court has reason to believe that any adverse party is a serving seaman, he shall make a statement accordingly in the plaint, application or appeal. (2) If any collector has reason to believe that any seaman who ordinarily resides or has property in his district and who is a party to any proceedings pending before any Court is unable to appear therein or is a serving seaman, the collector may certify the facts to the Court.    |
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