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

Union of India - Subsection

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

(c)A candidate who has not been exempted under (a) above from Part 'A' or a Section of it and who, when taking Part 'A', passes in one subject only, will not be required to take that subject again and may sit for the remaining subject.