Section 21(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

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Union of India - Subsection

Section 21(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(iii)have completed approved sea-going service for a period of not less than six months in the Engine Department of a seagoing ship powered by main propulsion machinery of 750 KW propulsion power or more, closely supervised and monitored by a Marine Engineer Officer Class I or an officer of the Engine Department holding certificate of competency under rule 5 and which is duly documented in an approved training record book in accordance with section A-111/1 of the STCW Code; and

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Union of India - Subsection

Section 21(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998