Section 2(1) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964
(1)In these rules, unless the context otherwise requires,---(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958).(b)"Appendix" means an Appendix to the rules, and "Annexure" means an Annexure to an Appendix.(c)"examination" means the examination for the grant of certificates of competency as skipper or as second hand of a fishing vessel.(d)"examiner" means a person appointed as such under sub-section (1) of Section 79 of the Act.(e)"second hand" and "skipper" means second hand and skipper respectively of a fishing vessel.
