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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(1)A candidate who holds a degree either in Mechanical Engineering or in Electrical Engineering of a recognised University, the full time course of study of which has been approved by the Central Government under rule 62, shall be eligible to appear in the examination for Certificate of Competency as Second Class Engineer subject to the provisions of sub-rules (2), (3) and (4).