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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(4)Personnel providing direct service to passengers in passenger spaces on board passenger ships shall have completed the safety training as specified in section A-V/3, paragraph 3 of the STCW Code.