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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(1)Service performed in sea-going tugs, dredgers, fishing vessels and pilot vessel shall be taken into account for the purpose of reckoning the compensatory sea service under rule 7.