Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 51 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

51. Repeal. - (1) The Merchant Shipping (Examination of Masters and Mates) Rules, 1985 and the Merchant Shipping (Examination of Engineer Officers in the Merchant Navy) Rules, 1989 are hereby repealed.

(2)All appointments made, acts done or omitted to be done under the repealed rules shall be deemed to have been made or done or omitted to be done under the corresponding provisions of these rules.
(3)All certificates issued under the repealed rules shall be revalidated under the provisions of rule 10.