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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(2)Nothing contained in Cl. (b) of sub-rule (1) shall apply to any candidate who has completed training course of Directorate of Marine Engineering Training having been admitted in that institution prior to August, 1975.