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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(ii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(ii)have completed approved training and assessment programme for a period of thirty months including on-board training duly documented in an approved training record book and meet the standard of competence as specified in section A-111/1 of the STCW Code as applicable to ships engaged in Near-Coastal Voyages;