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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Merchant Shipping (Medical Examination) Rules, 2000

(c)[ "Medical Examiner" means a qualified medical practitioner approved under provisions of rule 4; [Substituted by Notification No. G.S.R. 128 (E), dated 29.1.2016 (w.e.f. 19.1.2000).]