Section 16(2)(i) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(i)hold a certificate of competency as Master of a foreign-going ship (Master on ships of 500 gross tonnage or more);

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