Section 15(4) in The Workmen' S Compensation Act, 1923

Central Government Act

(4) 4[ No 5[ half- monthly payment] shall be payable in respect of the period during which the owner of the ship is, under any law

1. Added by Act 8 of 1959, s. 11 (w. e. f. 1- 6- 1959 ). 2. Ins. by the A. O. 1950. 3. Subs. by Act 22 of 1984, s. 4. (w. e. f. 1- 7- 1984 ) 4. The original cl. (4) rep., and the original cl. (5) renumbered (4) by Act 9 of 1938, s. 7. 5. Subs. by Act 7 of 1924, s. 2 and Sch. I, for" monthly payment".

in force for the time being 1[ relating to merchant shipping, liable to defray the expenses of maintenance of the injured master or seaman.