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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(1)For the purposes of computing compensatory sea service, service on sea-going yachts shall be considered as equivalent to one-third of the period of similar service on foreign-going or home trade ships.