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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(iii) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

(iii)He shall produce a certificate from the responsible head of a firm, workshop concerned that he had worked for at least two continuous years, of which not less than six months shall have been spent in the capacity of an assistant driver in charge of a motor engine or a fitter in an Engineering Workshop and that he is sober and intelligent.