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Union of India - Section

Section 14 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

14. Nature of qualifying service.

- When part or whole of the qualifying service has been performed on ships which for considerable periods have not been at sea, a certificate from the owners of the ship shall be required showing the period of time actually spent at sea.If this amounts to not less than two-thirds of the service required to qualify for the examination, the service shall be accepted in full, but where the actual service at sea falls below this proportion, the deficiency must be made up by additional service at sea.