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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(iv) in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984

(iv)is able to read and write Oriya, Hindi and English languages and has served as second class Master in charge of an inland mechanically propelled vessel for not less than three years or, while possessing a second class Master's certificate, has served as Second Serang of an inland mechanically propelled vessel for not less than four years, or must be not less than 22 years of age and hold a certificate of competency as second mate granted under the Indian Merchant Shipping Act, 1958 and has served as a mate of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust, Paradeep or Master of a river flat for not less than one year; or must be not less than 24 years of age and must have served either, not less than three years at sea and three years as a mate of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust Paradeep; or Master of an inland mechanically propelled vessel or in a vessel of the Paradeep Port Trust, Paradeep or Master of a river flat.