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

Union of India - Subsection

Section 8(3) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(3)Any such candidate who holds a degree in Electrical Engineering shall produce evidence to the satisfaction of the Chief Examiner of having performed workshop service in a marine workshop, after obtaining his degree, for a period of not less than twelve months :Provided that where a candidate has performed such workshop service for a lesser period but not for less than six months, he may be permitted to make good the deficiency in workshop service by service on day work or on regular watch on board a sea-going ship in the Merchant navy in the ratio of 3 months sea service equalling 2 months workshop service.