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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(e) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(e)A candidate will not be given a pass in Part 'B' or in either Section of Part 'B' unless he completes Part 'A' at the same time as Part 'B' or has previously completed it or has been exempted from it.