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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(3)The testimonials signed by the Chief Engineer shall be endorsed by the Engineer Superintendent or by a representative of the ship's owners. Testimonials signed only by the company's Superintendent or other officials shall not, as a rule, be regarded as valid.