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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(iii)have completed approved education, training, examination and assessment and meet the standard of competence specified in section A-11/2 of the STCW Code for Masters and Chief Mates on ships of 3000 gross tonnage or more.