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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(i) in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973

(i)satisfactory service performed after he attained the age of fifteen years for a period of not less than two years as an apprentice engineer or three years as an apprentice fitter on work suitable for the training of an engineer in the manufacture or maintenance of internal combustion engines of a fishing vessel or other suitable machinery or both and sea service for a period not less than twelve months as an engineer or fitter on regular watch on the main engine of a sea-going ship or a fishing vessel propelled by internal combustion engine"of not less than 170 brake horse power.