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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Indian Merchant Shipping (Medical Examination) Rules, 1958

(4)The medical authority may, having regard to the nature of the defect or disease, issue a certificate of fitness valid for six months or for the duration of one round voyage, whichever is longer.Note. - Sub-rule (2), (3) and (4) shall not apply to new entrants examined in accordance with the standards prescribed in Part I of Annexure 'A' to these rules.