Section 64(h) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
(h)[ Candidates who have successfully completed a Marine Engineering Course conducted by the Directorate of Marine Engineering Training referred to in rule 10, shall, from the year 1974 and thereafter, be granted exemption from Part 'A' of the examination for the Certificate of Competency as Second Class Engineer : [Inserted by G.S.R. 1130, dated 10th September, 1974.]
