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Union of India - Section

Section 4 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

4. Combined Steam and Motor certificate.

- A holder of a Steam certificate or a Motor certificate shall, after serving, in the case of a Steam certificate in motor ships, and in the case of a Motor certificate, in steamships, the necessary period of qualifying sea service and after passing the endorsement examination, be furnished with a Combined Steam and Motor certificate.