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] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(7) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(7)Masters, officers, ratings and other personnel serving on board ro-ro passenger ships shall, on satisfactory completion of approved relevant training in crowd management, familiarisation, safety, passenger safety, cargo safety and hull integrity, crisis management and human behaviour be issued with an appropriate certificate.