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[Cites 0, Cited by 1] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(5) in The Merchant Shipping Act, 1958

(5)A certificate of competency for a foreign-going ship shall be deemed to be of a higher grade than the corresponding certificate of a home-trade ship, and shall entitle the lawful holder thereof to go to sea in the corresponding grade in such home-trade ship; but no certificate for a home-trade ship shall entitle the holder to go to sea as a master or mate of foreign-going ship.